Section 44 in Delhi District Courts Establishment (Appointment & Conditions of Service) Rules, 2012
44. Power to relax:-
Where the District Judge, is satisfied that the operation of any rule causesundue hardship in any particular case, he or she may by order subject to theconfirmation by the Chief Justice dispense with or relax the requirement of that ruleto such extent and subject to such conditions as he or she may consider necessaryfor dealing with the case in a just and equitable manner provided that the case is notdealt with in a manner less favourable to the officer or officials concerned than inaccordance with rules.
