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State of Karnataka - Section

Section 4 in Karnataka Public Service Commission (Conduct of Business and Additional Functions) Act, 1959

4. Decision of questions.

- All questions arising for decision by the Commission shall be decided either at a meeting of the Members of the Commission or by circulation among the Members of the Commission:Provided that if any Member desires that any question should be decided at a meeting, such question shall be considered and decided at a meeting of the Commission:Provided further that it shall not be necessary to circulate the papers relating to any question to a Member who is on leave other than casual leave.