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[Cites 0, Cited by 0] [Section 21] [Entire Act]

State of Assam - Subsection

Section 21(iii) in Assam Public Service Commission (Procedure and Conduct of Business) Rules, 2010

(iii)Ordinarily a Single Board either with a Single Member or multiple Members shall be constituted for selection to a particular post or posts. But where the number of candidate is large or posts are of different grade and discipline, the Chairperson may constitute more than one Board for the purpose.