Section 24 in Assam Public Service Commission (Procedure and Conduct of Business) Rules, 2010
24.
(i)If a Member is unable to attend the interview fixed for him, any other Member may hold the said interview in his place and the fact shall not invalidate the proceedings of such selection.(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.
