Section 5(2) in U.P. State Public Service Commission (Regulation of Procedure) Act, 1985
(2)The decision of any person or Committee to which powers have been delegated under sub-section (1) shall be communicated to the Chairman before any action is taken thereon and the Chairman may, within fifteen days of the date of such communication, direct such person or the Committee, as the case may be, for further consideration and decision. If upon such direction the person or the Committee does not change the earlier decision within fifteen days of the receipt of such direction, the matter shall be placed before the Commission whose decision shall be final and where no such direction is given the decision of the person or the committee shall be deemed to be the decision of the Commission.
