Section 26A in The Mizoram Civil Service Rules, 1988
26A. [ Transitional provisions. [Inserted by Notification No. A. 11011/1/MCS (G), dated 15.7.1988.]
- On and from the commencement of these Rules and until all the persons covered by sub-rule (ii) are appointed to the service at its initial constitution under Rule 3 read with Rule 9-A of these Rules, such posts may continue to be held by those officers who are holding such posts at the commencement of these Rules as if these Rules have not come into force.]
