Section 29 in The U.P. State Electricity Board Services of Engineers Regulations, 1970
29. Relaxation.
(1)Nothing in these Regulations shall be construed to limit or abridge the power of the Board to deal with the case of any person appointed by the Board and governed by these regulations in such manner as may appear just and equitable :Provided that where any of the foregoing regulations is applicable to the case of any person, the case shall not be dealt with in a manner less favourable to him than that provided by that regulation.(2)When, in the opinion of the Board, it appears necessary to do so, the Board may make any appointment or appointments to the Service in relaxation of these regulations or in partial relaxation of any or some of the regulations and, in case of any appointment which is not in strict accordance with these regulations, the Board shall be deemed to have made the appointment in relaxation of these Regulations.
