(2)Two or more Provinces may agree-(a)that there shall be one Public Service Commission for that group of Provinces; or(b)that the Public Service Commission for one of the Provinces shall serve the needs of all the Provinces,and any such agreement may contain such incidental and consequential provisions as may appear necessary or desirable for giving effect to the purposes of the agreement and shall, in the case of an agreement that there shall be one Commission for a group of Provinces, specify by what Governor or Governors the functions which are under this Part of this Act to be discharged by the Governor of a Province are to be discharged.
