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Constitution of India, 1949 218.Power to make regulations as to conditions of service of members and staff of the Commission.- In the case of the Union Commission or a Joint Commission, the President and, in the case of a State Commission, the Governor of the State may by regulations- (a) determine the, number of members of the Commission and their conditions of service; and (b) make provision with respect to the number of members of the staff of the commission and their conditions of service: Provided that the conditions of service of a member of a Public Service Commission shall not be varied to his disadvantage after his appointment.    |
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