Section 20 in Haryana Service of Engineers, Group A, Irrigation and Water Resource Department Act, 2010
20. Power to relax.
- Where the Government is satisfied that the operation of any of the provisions of this Act causes undue hardship in any particular case, it may, by order, dispense with or relax the requirements of that provision to such an extent, and subject to such conditions, as it may consider necessary for dealing with the case in a just and equitable manner.
