Section 23 in Arunachal Pradesh Health Services Rules, 1990
23. Power to relax.
- Wherever, the Governor of Arunachal Pradesh is of the opinion, that it is necessary or expedient to do so, he may, by order for reasons to be recorded in writing and in consultation with the Commission/Committee, relax any of the provisions of these rules with respect to any person, class or category of persons as deemed necessary.
