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[Cites 0, Cited by 0] [Section 23] [Entire Act]

State of Mizoram - Subsection

Section 23(ii) in Mizoram (Finance and Accounts Service) Rules, 1991

(ii)The Governor may withhold, for such time as he may direct, an increment or increments due to a substantive member of the service who has failed to pass the departmental examination within such time as the Governor may, by general or special order, prescribe; but withholding of such increment shall have no cumulative effect.