Section 3(3) in Rajasthan Land Revenue (Land Records) Rules, 1957
(3)In exceptional cases where the Government in the Revenue Department is satisfied that operation of these rules relating to qualification, experience, or other conditions of service cause undue hardship in any particular case or where it is necessary or expedient to relax any of the provisions of these rules, it may dispense with or relax the relevant provisions of these rules to such extent and subject to such conditions as it may consider necessary' for dealing with the case in a just and equitable manner, provided that such relaxation shall not be less favourable then the provisions already contained in these rules.] [Added by GSR 15, Dated 4-4-95; published in Rajasthan Gazette Part IV-C(1), Dated 19-5-95, p. 29(1).]
