Section 37 in The General Provident Fund (Orissa) Rules, 1938
37. [ [Inserted vide F. D. No. 18368-F./11.5.1967.]
When the State Government are satisfied that the operation of these rules cause or is likely to cause undue hardship to a subscriber, they may after recording the reasons for so doing and notwithstanding anything contained in these rules but consistent with the provisions of the General Provident Fund Act deal with the case of such subscriber in such manner as appears to be just and equitable.]Interpretation
