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State of Bihar - Section

Section 3 in Bihar Public Service Commission (Conditions of Service) Regulations, 1960

3.

(i)The Commission shall consist of a Chairman and three other members :
Provided that in the case of absence of one or more Members on leave or otherwise, the remaining Members or Member, as the case may be, shall constitute the Commission.
(ii)The Governor may appoint an additional member when a member proceeds on leave preparatory to demitting office.