Section 27 in The Assam Accounts Service Rules, 1963
27. Relaxation.
- Where the Governor is satisfied that the operation of any of these rules cause undue hardship in any particular case, he may order to dispense with or relax the requirement of that rule to such extent and subject to such condition as he may consider necessary for dealing with the case in a just 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.
