133. Relaxation by Government .-(1) The State Government, or where mines, oil-fields or railways or works executed for or on behalf of the Central Government, are affected, the Central Government may, by order in writing, direct that any of the provisions of rules in Chapter IV other than rules [44-A] and 46, and all rules in Chapters V, VI, VII, VIII and IX shall be relaxed generally or in particular case to such extent and subject to such conditions as it may think fit.
(2)The Central Government may, by order in writing, direct that any of the provisions of Chapter X of these rules shall be relaxed in any particular case to such extent and subject to such conditions as it may think fit.
