(5)[ Notwithstanding anything contained in sub-sections (1), (2) and (4) of this section, the State Government may, in special circumstances, for the reasons to be recorded in writing, for the interest of the public, relax any or all the provisions of a rule made under this Act.] [Inserted by section 17 of the W.B. Municipal (Amendment) Act, 2006, (West Bengal Act 22 of 2006), w.e.f. 1.10.2006.]
