Section 75 in Jammu and Kashmir Civil Services (Leave) Rules, 1979
75. Right of Changing or Interpretation
(a)The Government reserves to itself the right of changing or cancelling the rules in these regulations from time to time at his discretion and of interpreting their meaning in case of dispute.(b)Power to relax.Where the Government is satisfied that the operation, if any of these rules has caused undue hardship in particular case, it may, by order for reasons to be recorded in writing, dispense with or relax the requirements of that ride to such extent and subject to such exceptions and conditions as it may consider necessary for dealing with the case in a just and equitable manner:Provided that no such order shall be made except with the concurrence of the Finance Department.
