Section 3 in The Mizoram Civil Service Rules, 1988
3. Constitution.
- There shall be constituted a State Civil Service to be known as Mizoram Civil Service.[The MCS shall consist of the following:(i)Persons already appointed to the MCS according to the provisions of Mizoram Civil Service Rules, 1977 as amended from time to time.(ii)Appointment to the service may also be made from those officers recruited through competitive examinations as per Government advertisement No. MAP. 17/73, dated 10-7-73 and No. MAP. 47/74/2, dated 10-1-76 and No. A 12026/1/84-Pers (B), dated 23-3-84 those officers who were promoted from AOs (NG) to the post equivalent to the Mizoram Sub-ordinate Civil Service Posts and those who have not already been inducted into the MCS under the MCS Rules, 1977 as amended from time to time. These classes of persons shall go through screening by a Public Service Commission or a Committee duly constituted by the Government and their appointment to the service may be made only subject to fitness and suitability on the recommendation of the said Commission or Committee.(iii)Remaining and future vacancies in the MCS Cadre which occur from time to time in the authorised strength of the service shall be filled in the manner specified below:(a)66⅔ of the vacancies shall be filled by direct recruitment through competitive examination to be conducted by the Public Service Commission or by a Committee duly constituted by the Government in accordance with the provisions of these Rules.(b)The remaining 33⅓ of the vacancies shall be filled up by selection from amongst officers who hold gazetted posts in substantive capacity in connection with the affairs of the State with not less than 8 years of service in such grade and A.O. (N.G.) with not less than 13 years of service shall be eligible for consideration for induction in the service by selection method for this quota, "in accordance with the provisions of these Rules.]
