Section 23 in The Haryana State Agricultural Marketing Board Service Rules, 2008
23. Power of relaxation.
- Where the Board is of the opinion that it is necessary or expedient so to do, it may, by order, for reasons to be recorded in writing, relax any of the provisions of these rules with respect to any class or category of persons with the approval of the [Government] [Substituted for the words 'Board' by Haryana Notification No. 1199-A.S.-1- 09-9143 dated 23.6.2009.].
