Section 20 in The Assam Finance Service Rules, 1963
20. Relaxation.
- Where the Governor is satisfied that the operation of any of these rules causes undue hardship in any particular case, he may order to dispense with or relax the requirement of that rule to such extent and subject to such conditions as he may consider necessary for dealing with the case in a just and equitable manner :Provided that the case of any person shall be dealt with in any manner less favourable to him than that provided by any of these rules.
