Section 15 in The Assam Secondary Education (Provincialised) Service Rules, 1982
15. Relaxation.
- When the Government is satisfied that operation of any of these rules may cause undue hardship in any particular case, it may dispense with or relax the requirement of that rule to such extent and under such conditions as it may consider necessary for dealing with such a case in just and equitable manner ; provided that the case of any person shall not be dealt with in any manner less favourable to him than that provided in any of these rules.
