Section 8 in Mizoram (Finance and Accounts Service) Rules, 1991
8. Competitive examination.
(1)Save as provided in Rules 6 and 14, appointment to the service against 25% of the substantive vacancies in the Junior Grade which may occur from, time to time in the authorised permanent strength of the service shall be only through competitive examination in the manner specified in these rules.(2)A competitive examination for direct recruitment to the service shall be held at such intervals as the Government may, in consultation with the Commission/Board, determine from time to time. The dates on which and the places at which the examination shall be held may be fixed by the Commission/Board.(3)The Commission/ Board shall prepare a list of successful candidates who appeared in the examination in order of merit and sent to the Government.(4)The examination shall be in accordance with the rules and Syllabus ass per Schedule III-A.
