Section 29 in The Commissioners Offices Ministerial Service Rules, 1980
29. Relaxation from the conditions of service.
- Where the State Government is satisfied that operation of any rule regulating the conditions of service of persons appointed to the service causes undue hardship in any particular case, it may notwithstanding anything contained in the rule applicable to the case, by order, dispense with or relax the requirements of that rule to such extent and subject to such conditions as it may consider necessary for dealing with the case in a just and equitable manner,
