Section 3(4) in The Mizoram Aided College Employees Rules, 1990
(4)The Governing Body shall appoint any one from the approved lists after proper verification of the character and antecedents of the proposed appointee and with the approval of the Director. If the Governing Body happened to be suspended/dissolved before completing its tenure of two years' term, the authority to issue appointment letter may be vested in the hands of the Selection Board/Committee duly constituted by Government for non-Government Colleges.
