Section 52 in The Tripura Board of Secondary Education (Terms and Conditions of Appointment and Discipline of the Employees) Rules, 1982
52.
When the Government is satisfied that the operation of any of these rules causes undue hardship in an particular case, if any by order dispense with or relax the requirement of that rule, to such extent and subject to such exception and condition as it may consider necessary, for dealing with the case in a just and suitable manner.Appendix[See Rule 23(c)]Procedure to be followed before going on strike
