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[Cites 0, Cited by 3] [Section 265] [Entire Act]

Union of India - Subsection

Section 265(1) in Government of India Act, 1935

(1)The chairman and other members of a Public Service Commission shall be appointed, in the case of the Federal Commission, by the Governor-General in his discretion, and in the case of a Provincial Commission, by the Governor of the Province in his discretion:Provided that at least one-half of the members of every Public Service Commission shall be persons who at the dates of their respective appointments have held office for at least ten years under the Crown in India.