Section 49 in Assam Public Service Commission (Procedure and Conduct of Business) Rules, 2010
49.
Question papers may be set in full or part by the subject expert, as per the need of the Commission.(a)The Secretary shall subject to approval of the Chairperson prepare a list of the persons suitable to be appointed as invigilators and supervisors and shall appoint them as such, provided that invigilators of the out station centres may be appointed by the supervisors concerned in consultation with the representatives of the Commission deputed for the purpose.(b)The Commission may request the concerned Deputy Commissioner to appoint one Govt. Observer not below the rank of ADC of the concerned district. But his keeping watch should not disturb/obstruct the conduct of examination or disturb the supervisor in any way. A report from the Govt. Observer may also be obtained on the conduct of the examination,
