Section 29 in U.P. Information and Public Relations Department (Headquarter) Ministerial Service Rules, 1992
29. Relaxation from the conditions of service.
- Where the State Government is satisfied that the operation of any rule regulating the conditions of service of persons 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 the subject to such conditions as it may consider necessary for dealing with the case in a just and equitable manner.
