Section 41 in The Rajasthan State Pollution Control Board Employees Service Rules and Regulations, 1993
41. Power to Relax Rules.
- In exceptional cases where the Board is satisfied that operation of the rules relating to age or regarding requirement of experience for recruitment causes undue hardship in any particular case or where the Board is of the opinion that it is necessary or expedient to relax any of the Provision of these rules with respect to age or experience of any person, if may with the concurrence of the Department of Personnel by orders dispense with or relax the relevant of provisions of these rules to such extent and subject to such conditions as it may consider necessary to dealing with the case in a just and equitable manner, provided that such relaxation shall not be less favourable then the provisions already contained in these rules. Such cases of relaxation shall be referred to the Department of Personnel by the Administrative Department concerned.
