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State of Tamilnadu - Section

Section 38 in The Madurai City Municipal Corporation Service Rules, 1975

38. Power to relax rules. - Notwithstanding anything contained in these rules or the special rules, the Government shall have the power to deal with the case of any person or class of persons serving in the service or any candidate or class of candidates for appointment to the service in such manner as may appear to them to be just and equitable:

Provided that where any such rule is applicable to the case of any person or class of persons, the case shall not be dealt within any manner less favourable to him other than that provided by that rule.