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[Cites 0, Cited by 0] [Section 9(1)] [Section 9] [Entire Act]

State of Mizoram - Subsection

Section 9(1)(i) in Mizoram (Finance and Accounts Service) Rules, 1991

(i)No right to appointment. - The inclusion of a candidate's name in the list referred to in Rule 8(3) shall confer no right to appointment unless the Governor is satisfied, after such enquiry as may be considered necessary, that the candidate is suitable in all respects for appointment to the service and an actual offer of appointment is made: