The framers of the Constitution of India created some Constitutional Institutions to uphold the Constitutional values Public Service Commission being one of them Article of the Constitution of India mandates ... that there shall be a Public Service Commission for the Union and a Public Service Commission for each of the State Article provides for the functions of the Public Service Commission stating that it is the duty of the Union Public Service Commission and the State Public Service Commissions to conduct examinations for appointments to the services of the Union and the services of the State respectively In relation to certain matters the Union of India and the States are enjoined with the duties to consult the Public Service Commission With a view to uphold the dignity and independence of the Public Service Commission the salaries allowances and pensions payable to the members or staff of the Commission are directed to be charged on the Consolidated Fund of India and or the Consolidated Fund of the State A Chairman of Public Service Commission is removable only by following the procedure laid down under the Constitution of India

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