Section 42 in Haryana Civil Services (Compassionate Financial Assistance or Appointment) Rules, 2019
42. Power to interpret, amend, relax and removal of doubt.
- The power to interpret, change, amend, and relax and removal of doubt of these rules shall lie with the Government.Note 1. - Communications regarding the interpretation and alteration of these rules should be addressed to the General Administration Department through the Administrative Department concerned.Note 2. - Where the Government in the General Administration Department is satisfied that the operation of any of these rules regulating the conditions of service of Government employees, causes undue hardship in any particular case, it may by order dispense with or relax the requirements of that rule to such extent and subject to such conditions as it may consider necessary for dealing with the case in a just and equitable manner.
