Section 17 in Assam Public Service Commission (Procedure and Conduct of Business) Rules, 2010
17.
(i)For convenient transaction of its business, allocation of work among Members, including Chairperson, shall, from time to time, be made by the Commission.(ii)The business of the Commission specified in the Schedule at Annexure "A" shall be transacted by the Chairperson, Member or Committee, as the case may be, specified against such business and the business so transacted shall be deemed to have been transacted by the Commission.Provided that notwithstanding anything contained in the Schedule, a matter disposed off by other than the full Commission may be called for by the Chairperson, as and when deemed expedient.(iii)The business of the Commission other than specified in the Schedule shall be transacted by the Chairperson or such other Members or Member as nominated by the Chairperson.(iv)For convenient and expeditious transaction of its business, the Commission may constitute a Committee or Committees from among its members for performance of any specific work.
