Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Odisha - Section

Section 22 in The Orissa State Prosecution Service Rules, 1997

22. Relaxation.

- The Government may for reasons to be recorded in writing relax any provision of these rules in respect of any class of the employees in the public interest. Any such relaxation shall be a one time relaxation and will not form the precedence for any purpose.