Section 49 in Rajasthan Public Service Commission (Ministerial and Subordinate Services) Rules and Regulations, 1999
49. Power to relax Rules and Regulations.
- In exceptional cases where the Commission is satisfied that operation of the rules Relating to age or regarding requirement of experience for recruitment causes undue hardship in any particular case or where the Commission if of the opinion that it is necessary or expedient to relax any of the provisions of these Rules and Regulations with respect to age or experience of any persons, it may with the concurrence of the Department of Personnel (A-Gr.II) by orders dispense with or relax the relevant provisions of these Rules and Regulations to such extent and subject to such conditions as it may consider necessary for dealing with the case in a just and equitable manner, provided that such relaxation shall not be less favorable than the provisions already contained in these Rules and Regulations. Such cases of relaxation shall be referred by the Commission to the Department of Personnel (A-Gr.II).Provided that relaxation in the prescribed period of Service or experience under this rule shall only be granted to the extent of 1/3 period of the service or experience prescribed for promotion to any post before holding the meeting of the Departmental Promotion Committee.
