Section 8 in Assam Public Service Commission (Procedure and Conduct of Business) Rules, 2010
8.
The decision of the Commission shall, as far as possible, be unanimous, but-(i)If at any meeting, the Chairperson or any individual Member expresses divergent opinion and unanimity cannot be reached, the opinion of the majority shall be the opinion of the Commission. In the event of an equal division of votes, the Chairperson shall have a casting vote.(ii)If a Member proposes discussion on any specific matter/question, it shall be circulated before it is placed on the agenda of the next meeting of the Commission.
