Section 7 in The Supreme Court Legal Services Committee (Group 'C' And 'D' Posts) Recruitment Rules, 2001
7. Power to relax.
- Where the Central Government is to the opinion that it is necessary or expedient so to do, it may by order, for reasons to be recorded in writing and in consultation with the Chief Justice of India, relax any of the provisions of these rules with respect to any class or category of persons.
