Section 10 in Assam Public Service Commission (Procedure and Conduct of Business) Rules, 2010
10.
The proceedings of any meeting of the Commission shall not be invalidated by reason of any vacancy in the office of the Chairperson or Member.(i)The Commission may refer any matter to an individual or to a Committee consisting of Members and such other persons, if any, as the Commission may appoint for consideration and report to it.
