Section 29 in Mizoram (Finance and Accounts Service) Rules, 1991
29. Relaxation.
- Where the Governor is satisfied that the operation of any of these rules causes undue hardship in any particular case, he may dispense with or relax that rule to such extent and subject to such conditions as he may consider necessary for dealing with the case in a just and equitable manner :Provided that the case of any person shall not be dealt with in any manner less favourable to him than that provided by any of these rules.
