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State of Mizoram - Section

Section 10 in The Mizoram Civil Service Rules, 1988

10. [ Appointment to the service. [Substituted by Notification No. A. 11011/1/MCS (G), dated 15.7.1988.]

- (i) All appointments to the service, after the commencement of these rules, shall be made and notified in the Gazette by the Government and no such appointment shall be made except after recruitment by one of the methods specified in the Rule 7.(ii)Save and except the appointments of initial appointees in their appropriate grades i.e. the service in accordance with Rule 3 read with Rule 9-A, all other initial appointment of persons recruited to the service under Rule 7 shall be made to the junior grade of the service, on probation.(iii)All appointments to the service in the higher grades or time-scales of pay shall be made only by promotion in accordance with the appropriate provisions under these rules.(iv)Notwithstanding anything contained in sub-rule (iii), the Government may-(a)withhold the appointment of a member to the senior grade or senior time scale of pay-
(1)till he is confirmed in the service, or
(2)till he passes the prescribed departmental examinations and appointment to the post in the senior grade or time sale of pay, a member junior to him who has passed the prescribed departmental examination or examinations.]