Section 37 in Tamil Nadu Municipal Service Rules, 1970
37. Power to relax rules. - Notwithstanding anything contained in these rules or the special rules, the State Government shall have the power to deal with the case of any person or class of persons serving in a Municipal Service or any candidate or class of candidates for appointment to such services 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 with in any manner less favourable to him or them than provided by that rule.
