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State of Mizoram - Section
Section 9A in The Mizoram Civil Service Rules, 1988
9A. [ Screening Committee. - (i) There shall be constituted a Screening Committee/DPC consisting of-
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Appointment by selection.- (i) If the exigencies of the service so require, the Governor may, in consultation with the Committee, consider for appointment to the State Civil Service but serving in connection with the affairs of the State who-(a) are of outstanding merit and ability; and(b) have completed not less than twelve years of continuous service under the State Government in a gazetted post involving duties comparable in importance and responsibility to that of the State Civil Service:Provided that the State Government shall not ordinarily consider the cases and persons who have already attained the age of 45 years; andProvided further that not more than 3% of the authorised permanent strength of the service shall be filled up under this rule at any time.(ii) Every person selected and appointed under sub-rule (1) of this rule shall undergo such training and for such period as the Governor may prescribe and consider necessary in any established training institute within or outside the State.Part VInitial Constitution11.At the commencement of these rules any person appointed in terms of the following orders shall be a member of the service:(i) Persons appointed under Rule 15 of the Mizoram Civil Service Rules, 1977 as amended from time to time.(ii) Persons appointed to the posts set out in Schedule 1(c) of these rules till the commencement of these rules on the basis of competitive examination as per Government advertisement No. M.P. 17/73, dated 10-7-1973 and No. MAP 47/75/2, dated 10-1- 1976.(iii) Persons not covered by sub-rule (i) and (ii) of this rule but were holding duty posts immediately before 17th March, 1987 as defined under Rule 2 (i) (c) of the Mizoram Civil Service Rules, 1977 as amended from time to time.(iv) Persons appointed to the post set out in Schedule I (c) of these rules on the basis of competitive examination held as per Government advertisement No. A. 12026/1/86-Pers (B), dated 22-3-1984.(v) Persons not covered by sub-rule (iii) of this rule but were holding the posts set out in Schedule I (c) of these rules, including those holding temporary posts carrying the same designations specified in that Schedule and the nature of duties, status and scale of pay which is identical to the Junior grade of the service:Provided that no person shall be considered for inclusion under sub-rules (iii) and (v) of this rule who does not qualify for appointment under the Mizoram Civil Service Rules, 1977 or the Mizoram Subordinate Civil Service (Group-B Posts) Recruitment Rules, 1988.12. Seniority of initial appointees.- Theinter seseniority of the members of the service appointed under Rule 11 of these rules shall be in the manner and sequence as under:(i) Theinter seseniority of the members of the service appointed under Rule 15 of the Mizoram Civil Service Rules, 1977 vide Government of Mizoram Appointment 'A' Department's Notification No. MAP 117/73/266, dated 29th December, 1977 and No. AAG 5/78, dated 13-12-1981 shall be maintained as was fixed in the Government of Mizoram, Personnel and Administrative Reforms 'B' Department's Notification No. A. 23021/1/11/82 APT (A), dated 16th December, 1983.(ii) Theinter seseniority of the officers who were holding posts equivalent to Mizoram Civil Service, or promoted onad hocbasis to the duty posts of Mizoram Civil Service or recruited in accordance with the Government advertisement No. MAP. 17/73, dated 10-7-1973 referred to in sub-rule (ii) of Rule 11 of these rules shall be maintained as was fixed in the Government of Mizoram, Department of Personnel and Administrative Reforms 'B' Branch's Notification No. AAG. 101/77, dated 29th July, 1985.(iii) Theinter seseniority of the officers who were recruited in accordance with the Government advertisement No. MAP 47/75/2, dated 10-1-1976 referred to in sub-rule (ii) of Rule 11 of these rules shall be in the order of merit in the competitive examination.(iv) Theinter seseniority of the officers recruited in accordance with the Government advertisement No. A. 12026/1/86-Pers (B), dated 22-3-1984 referred to in sub-rule (iv) of Rule 11 of these rules shall be in the order of merit in the competitive examination.(v) Theinter seseniority of the officers appointed under sub-rule (v) of Rule 11 of these rules shall be in accordance with the list prepared under Rule 13 of these rules.13. Screening Board.- (i) There shall be constituted a Screening Board consisting of-1. Chairman-Chairman, Mizoram Public Service Commission or his nominee in their absence, to be nominated by the Government.2. Members-(i) Chief Secretary, Government of Mizoram.(ii) To be nominated by the Government.(iii) To be nominated by the Government.3. Member-Secretary-Secretary, Government of Mizoram, Department of Personnel and Administrative Reforms or (in his absence), the senior most Secretary to the Government of Mizoram.(ii) The Committee shall consider all cases of officers in sub-rule (v) of Rule 11 of these rules for permanent absorption to the Mizoram Civil Service at the initial constitution.(iii) The selection and inclusion in the list shall be based on merit with due regard to seniority and suitability in all respects and it shall also take into account the actual vacancies at the time of preparing the list.(iv) The names of the person prepared under this rule shall be submitted to the Governor for approval before actual absorption to the service is made. |