Section 36 in The U.P. Industrial Development Authorities Centralized Service Rules, 2018
36. Relaxation from the conditions of service.
- Where the Government is satisfied that the operation of any rule regulating the conditions of service of the member of 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 requirement 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.
