Section 22(1) in The Haryana Service of Engineers, Class I, Public Works Department (Building and Roads Branch), (Public Health Branch) and (Irrigation Branch) respectively Act, 1995
(1)Where Government is satisfied that the operation of any of the provisions of this Act causes undue hardship in any particular case, it may, by order dispense with or relax the requirement of that provision to such an extent, and subject to such conditions, as it may consider necessary for dealing with the case in a just and equitable manner.
