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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Mizoram - Subsection

Section 3(ii) in The Mizoram Civil Service Rules, 1988

(ii)Appointment to the service may also be made from those officers recruited through competitive examinations as per Government advertisement No. MAP. 17/73, dated 10-7-73 and No. MAP. 47/74/2, dated 10-1-76 and No. A 12026/1/84-Pers (B), dated 23-3-84 those officers who were promoted from AOs (NG) to the post equivalent to the Mizoram Sub-ordinate Civil Service Posts and those who have not already been inducted into the MCS under the MCS Rules, 1977 as amended from time to time. These classes of persons shall go through screening by a Public Service Commission or a Committee duly constituted by the Government and their appointment to the service may be made only subject to fitness and suitability on the recommendation of the said Commission or Committee.