Section 21 in Assam Public Service Commission (Procedure and Conduct of Business) Rules, 2010
21.
(i)The Chairperson shall constitute Boards for interview/viva-voce test of candidates for various posts for which selection is to be made.(ii)Single member or Multiple-member Boards may be constituted taking into consideration the grade, status and importance of the post in respect of which the selection is to be made.(iii)Ordinarily a Single Board either with a Single Member or multiple Members shall be constituted for selection to a particular post or posts. But where the number of candidate is large or posts are of different grade and discipline, the Chairperson may constitute more than one Board for the purpose.(iv)Where more than one Multiple-member Boards are constituted, the constitution of the Boards may be changed by rotation as often as the Commission thinks proper.
