Section 16 in The M.P. Municipal Corporations (Appointment and Conditions of Service of Officers and Servants) Rules, 2000
16. Relaxation.
- Nothing in these rules shall be construed to limit or abridge the power of the appointing authority to deal with the case of any person to whom these rules apply in such manner as may appear to him to be just and equitable, provided that before such action is taken the previous sanction of the State Government is necessary.
