Section 28 in The U.P. Co-Operative and Panchayat Audit Service Rules, 1979
28. Relaxation from the conditions of service.
- Where the Governor is satisfied that the operation of any rule regulating the conditions of service of the persons appointed to the service causes undue hardship in any particular case he may notwithstanding anything contained in the rules applicable to the case, by order dispensed with or relax the requirements of that rule, in consultation with the Commission, to such extent and subject to such conditions as he may consider necessary, for dealing with the case in a just and equitable manner:Provided that where a rule has been framed in consultation with the Commission, such body shall be consulted before the requirements of that rule are dispensed with or relaxed.
