Section 24(ii) in Assam Public Service Commission (Procedure and Conduct of Business) Rules, 2010
(ii)If a Member of a Multiple-members Board is unable to attend or has to leave the Board during the course of its sitting and an alternative arrangement can not be made, the other remaining Members, as the case may be, may hold or continue to hold the interview and the proceedings of the Board shall not be vitiated only on the ground that the Member was absent from the sitting of the Board.
