Constitution of India, 1949
221.Power to extend functions of Public
Service Commissions.-
An Act made by Parliament or, as the case may
be, the Legislature of a State may provide for the exercise of additional
functions by the Union Public Service Commission or the State Public Service
Commission as respects the services of the Union of the State and also as
respects the services of any local authority or other body corporate
constituted by law or of any public institution.