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[Cites 0, Cited by 0] [Section 315] [Entire Act]

Union of India - Subsection

Section 315(2) in Constitution of India, 1950

(2)Two or more States may agree that there shall be one Public Service Commission for that group of States, and if a resolution to that effect is passed by the House or, where there are two Houses, by each House of the Legislature of each of those States, Parliament may by law provide for the appointment of a Joint State Public Service Commission (referred to in this Chapter as Joint Commission) to serve the needs of those States.