Section 17 in The M.P. Award of Contributory Scholarships for Training for Commercial Pilot Licence Rules, 1993
17. Relaxation.
- Nothing in these rules shall be construed to limit or abridge the power of the Governor to deal with the case of any person to whom these rules apply in such manner as appear to it to be just and equitable :Provided that the case shall not be dealt with any manner less favourable to him than that provided in these rules.
