Section 79 in The M.P. Civil Services (Pension) Rules, 1976
79. Power to relax.
- Where any department of the Government is satisfied that the operation of any of these rules causes undue hardship in any particular case, the State Government may by order for reasons to be recorded in writing, dispense with or relax the requirements of that rule 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.
