Section 9 in Bihar Police Sub-ordinate Services Commission Rules, 2017
9. Proceeding of the Meetings of the Commission.
(1)All decisions of the Commission shall be recorded in the meeting by the Secretary or any other officer authorised by the Chairman. If any Member dissents any decision, it shall be recorded in the proceeding. In case of difference of opinion the decision shall be taken by majority.(2)The proceeding of the meeting shall be confirmed in the next meeting of the Commission.(3)The decisions of the Commission shall be communicated by a letter signed by the Secretary or by an officer authorised by the Chairman.(4)The proceedings of the Commission will be confidential and will not be communicated without the permission of the Commission.
