Section 27 in The U.P. District Panchayat Raj Officers Service Rules, 1979
27. Relaxation from the conditions of service.
- Where the State Government is satisfied that the operation of any rule regulating the conditions of service of person appointed to the service causes undue hardship in any particular case, it may, notwithstanding anything contained in the rules applicable to the case, 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:Provided that where a rule was framed in consultation with the Commission that body shall be consulted before the requirements of the rule and relaxed or dispensed with.Appendix 'B' (1)[Vide Notification No. O-2882/II-B-134-52, dated November 26, 1952]In exercise of the powers conferred by the provision to Article 309 of the Constitution of India, and in partial modification of the order issued in Notification No. 6969/II-B-42-42, dated December 7, 1944, the Governor of Uttar Pradesh is pleased to make the following general rule regarding the age of recruitment of candidates of the Scheduled Castes to a non-gazetted service or post in connection with the affairs of Uttar Pradesh."Notwithstanding anything contained in any rule regarding the age of recruitment to any non-gazetted post or posts in a civil service in connection with the affairs of Uttar Pradesh, the maximum age limit shall, in the case of a candidate of the Scheduled Castes, be larger by 5 years than in the case of candidates not belonging to Scheduled Castes."
