Section 26 in The Orissa Vigilance Group 'A' and Group 'B' Services (Method of Selection and Conditions of Deputation) Orders, 2004
26. Relaxation.
- Where the Government are of opinion that it is expedient to do so, they may, by order, for reasons to be recorded in writing relax any of the provisions of this order in respect of any class or category of employees in the interest of public service.
