Section 31 in The U.P. Technical Education Department Non-Gazetted Technical Service Rules, 1988
31. Relaxation in the conditions of service.
- Where the State Government is satisfied that the operations of any rule regulating the conditions of service of persons appointed to the service causes undue hardship in any particular case it may, notwithstanding anything contained in the rules applicable to the case, by order, dispense with or relax the requirements of that rule 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 where a rule was framed in consultation with the Commission, that body shall be consulted before its requirements are dispensed with or relaxed.
