Section 33(B) in The Telangana Judicial Ministerial and Subordinate Service Rules, 2018
(B)Relaxation of rules by the High Court. - Without prejudice to the power of the Governor under Rule 33-A, the High Court shall also have the power to relax any of the rules and deal with the case of a member of the service holding a post carrying a scale of pay less than that of a Junior Assistant or any person to be appointed to such post insofar as such case relates to the service conditions governed by these rules in such manner as may appear to it to be just and equitable.
