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[Cites 0, Cited by 0] [Section 23] [Entire Act]

Union of India - Subsection

Section 23(5) in The Inland Waterways of India Recruitment, Seniority and Promotion Regulations, 1992

(5)The Chairman, may with the prior approval of the Central Government modify or waive any of the requirements of sub-regulation (1) when an appointment for work of a special nature is to be made and it is not practicable to obtain a suitable candidate who fulfils the requirements of the regulations.