Section 16 in The Assam District and Sessions Judges Establishment (Ministerial) Services Rules, 1987
16. Power to dispense with or relax any rule.
- Where the appointing authority is satisfied that the operation of any of these rules may cause undue hardship in any particular case,it may dispense with or relax the requirement of that rule to such extent and subject to such condition as it may consider necessary for dealing with the case in a just and equitable manner:Provided that the case of any person shall not be dealt with in any manner less favourable to him than that provided in any of these rules.
