Section 26 in Irrigation Department, Uttaranchal Service of Scientific Cadre (Group 'A', 'B' and 'C') Rules, 2003
26. Relaxation from the conditions of Service.
- Where the State Government is satisfied that the operation of any rule, regulating the condition of Service of persons appointed to the Service that causes undue hardship in any particular case, it may in consultation with Commissions notwithstanding anything contained in the rules applicable to the case, by order dispensed with or relax. The requirement of that rule to such extent and subject to such conditions as it may consider necessary dealing with the case in a just and equitable manner:Provided that where a rule has been framed in consultation with the Commission that Commission shall be consulted before the requirement of the rules are dispensed with or relaxed.
