Section 7 in Karnataka Public Service Commission (Conduct of Business and Additional Functions) Act, 1959
7. Procedure during absence of Chairman.
- If the Chairman is unable to be present at a meeting of the Commission, the senior most Member present shall act on his behalf:Provided that the Chairman shall be informed of such decisions arrived at in such a meeting in respect of any case which he may specify; and if on being so informed he is of the opinion that any such decision should be reconsidered at a meeting of the Commission at which he is present, such decision shall be reconsidered accordingly, and until such reconsideration no action shall be taken on such decision.
