Section 64(2) in Delhi Wakf Board Regulations, 1963
(2)These regulations shall not apply where the person concerned has absconded, or where for other reasons it is impracticable to communicate with him. All or any of the provisions of this regulation may, in exceptional cases, for special and sufficient reasons to be recorded in writing be waived, where there is difficulty to observe exactly the requirements of the regulations and these requirements can be waived without injustice to the person charged.
