Section 17 in The Railway Servants (Hours Of Work And Period Of Rest) Rules, 2005
17. Power to make modification in special cases
.-(1) Notwithstanding anything provided in these rules, where, in the interest of efficient working of the Railways, there are certain conditions of special nature necessitating an immediate modification of any conditions laid down under these rules to suit local conditions, such modifications which are not inconsistent with any provisions of Chapter XIV of the Act, may be effected with prior approval of the Ministry of Railways.(2)A copy of each such modification shall be sent to the Regional Labour Commissioner concerned.(3)If any railway servant is adversely affected by any such modification made under sub-rule (1), he may prefer an appeal before the expiry of 90 days from the date of effecting such modification to the Ministry of Railways whose decision thereon shall be final.
