Section 8(8) in The U.P. Secondary Education Services Selection Board (Procedure and Conduct of Business) First Regulations, 1998
(8)If a member of an Interview Board is unable to attend or has to leave the Interview Board during the course of its sitting and an alternative arrangement cannot be made, the remaining member or members of the Interview Board may hold or continue to hold the interviews and the proceedings of the Interview Board and the selections made by it shall not be called in question on the ground that any member of the Interview Board was absent from the sitting of the Interview Board.
