Section 5(1) in U.P. State Public Service Commission (Regulation of Procedure) Act, 1985
(1)The Commission may, subject to such directions as it may deem fit to issue, delegate any of its functions to any individual member or officer of the Commission or to a committee comprised of members or officers of the Commission or both:Provided that where any function is delegated to an individual member, the Chairman may appoint such other person as the Chairman may deem fit to aid and advise the member.
