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State of Mizoram - Section

Section 10 in Mizoram (Finance and Accounts Service) Rules, 1991

10. Appointment of direct recruit.

- (i) Subject to the provisions of these rules, appointment to the service shall be made from the candidates included in the list referred to in Rule 9(g) of these rules strictly in the order of merit and with due regard to the ratio specified in Rule 6(a) and (b) of these rules.
(ii)A person appointed to the service shall join within 45 days from the date of receipt of the order of appointment, failing which and unless the Governor is otherwise pleased to extend the period, the appointment shall be cancelled.