Section 7(c) in The Mizoram Civil Service Rules, 1988
(c)by selection, in special cases from among persons who hold in substantive capacity gazetted posts in connection with the affairs of the State and who are not members of the Civil Service.(ii)Subject to the provisions of these rules, the method or methods of recruitment to be adopted for the purpose of filling any particular vacancy or vacancies in the service as may be required to be filled during any particular period of recruitment, and the number of persons to be recruited by each method shall be determined on each occasion by the Government in consultation with the Commission or the Committee as the case may be.
