318. Power to make regulations as to conditions of service of members and staff of the Commission.
- In the case of the Union Commission or a Joint Commission, the President and, in the case of a State Commission, the Governor [* * *] [The words " or Rajpramukh" omitted by the Constitution (Seventh Amendment) Act, 1956, Section 29 and Schedule. ] of the State may by regulations-(a)determine the number of members of the Commission and their conditions of service; and(b)make provision with respect to the number of members of the staff of the Commission and their conditions of service:Provided that the conditions of service of a member of a Public Service Commission shall not be varied to his disadvantage after his appointment.
