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State of Mizoram - Section
Section 9 in The Mizoram Civil Service Rules, 1988
9. Recruitment by promotion or selection.
- [* * *] [[Deleted Sub-rule (i) & (ii) '(i) (a) The Government may, on the recommendations of and consultation with the Commission/Committee, as the case may be, and also in accordance with such Regulations as adapted or as may be made in consultation with the Commission or the Committee, as the case may be, from time to time, recruit persons by promotion to the Junior grade from amongst the non-gazetted Administrative Officers holding their posts in substantive capacity.| 7. Direct recruitment.- (i) Save as provided in Rule 11 of these rules, appointment to the service against all the substantive vacancies which occur from time to time in the authorised permanent strength of the service shall be only through competitive examination in the manner specified in these rules.(ii) (a) Qualification for admission to the examination and the conduct thereof shall be in accordance with such regulations as the Governor may, in consultation with the Commission, issue from time to time(b) The decision of the Commission as to the eligibility or otherwise of a candidate for admission to the examination shall be final; and a candidate to whom a certificate or admission card has not been issued by the Commission shall not be admitted to the examination.(iii) The Commission shall prepare and forward to the Governor a list arranged in order to merit of the candidates who have qualified in the examination.(iv) The inclusion of candidate's name in the list shall confer no right to appointment unless the Governor is satisfied, after such enquiry as may be considered necessary, that the candidate is suitable in all respects for appointment to the service and an actual offer of appointment is made.(v) A competitive examination for direct recruitment to the service shall be held as such intervals as the Governor may, in consultation with the Commission, determine from time to time. The dates on which and the places at which the examination shall be held shall be fixed by the Commission.8. Conditions of eligibility for appearing at the competitive examination.- In order to be eligible to compete at the examination, a candidate must satisfy the following conditions, namely:(i)Nationality.He must be a citizen of India.(ii)Age.He must have attained the age of 21 years but must not have exceeded the age of 27 years on the first day of the year of advertisement:Provided that the upper age limit may be relaxed by 5 years in the case of candidates belonging to Scheduled Castes and Scheduled Tribes and in respect of candidates belonging to special categories in accordance with any general or special order issued by the Government from time to time.(iii)Educational qualification, (a) He must hold a degree of any University recognised by the Governor for this purpose.(b) At the commencement of these rules, the Universities recognised shall be as given in Schedule II of these rules.(iv) He must pay the fees prescribed by the Commission.9. Appointment of direct recruits.- (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 7 (iii) of these rules strictly in the order of merit.(ii) Appointment to the service shall be made by the Governor and shall be notified in the Gazette.(iii) A person shall join within 45 days of 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. |