Section 29 in The U.P. Food and Civil Supplies (Marketing Branch) Service Rules, 1981
29. Relaxation from the conditions of Service.
- Where the State Government is satisfied that the operation of any rule regulating the condition of service of person appointed to service causes undue hardship in any particular case, it may, notwithstanding anything contained in the rules applicable to the case, by order dispense with or relax the requirements of that rule to such extent and subject such conditions as it may consider necessary for dealing with the case in a just and equitable manner :Provided that where a rule has been framed in consultation with the Commission that body shall be consulted before the requirements of the rule are dispensed with or relaxed.
