The Constitution of India in Articles 315 to 323 in Part XIV provides for the establishment of Public Service Commission for the Union and a Public Service Commission for each State.
The same set of Articles (i.e., 315 to 323 in Part XIV) of the Indian Constitution also deal with the composition, appointment and removal of members, power and functions and independence of a Public Service Commission.
UPSC, Union Public Service Commission conducts examinations for recruitment to all India services and higher Central services and to advise the President on disciplinary matters.
Likewise the State Public Service Commission in every state to conduct examinations for recruitment to state services and to advise the governor on disciplinary matters.
