Section 27 in Mizoram (Finance and Accounts Service) Rules, 1991
27. Seniority.
(1)The Government shall prepare a list of members to be appointed to the service, arranged in order of seniority as determined in the. manner specified below :(a)Persons appointed on the basis of the results of the competitive examination in any year shall be ranked inter se in the order of merit in which they are placed at the competitive examination on the results of which they are recruited, those recruited on the basis of an earlier examination being ranked senior to those recruited on the basis of later examination.(b)The relative seniority inter se of persons to be appointed by way of selection shall be determined on the basis of the order which their names are arranged in the the list prepared under sub-rule (3) of Rule 12 and persons recruited on.the basis of earlier selection being ranked senior to those recruited on the basis of later selection.(2)The seniority of members of the service appointed at the initial constitution of the service in accordance with the provisions of Part IV of these rules shall be determined by the Government in consultation with the Commission/Board.(3)The relative seniority of direct recruits and of promotees which shall be determined according to the rotation of vacancies between direct recruits and promotees which shall be based on the quotas of vacancies reserved for direct recruitment and selection under Rule 6 of these rules.
