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Union of India - Section

Section 16 in The Ministry of Civil Aviation, Airports Economic Regulatory Authority Employees (Number of Posts and Conditions of Service) Rules, 2011

16. Power to Relax.

- Where the Central Government is of the opinion that it is necessary or expedient so to do, it may by order, for reasons to be recorded in writing, relax any of the provisions of these rules with respect to any class or category of persons.