Section 9(1) in Mizoram (Finance and Accounts Service) Rules, 1991
(1)Eligibility: A candidate for direct recruitment to the service must satisfy the following conditions, namely:(a)Nationality. - He must be a citizen of India.(b)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.(c)Educational qualification. - He must hold a degree of any recognised University listed in Schedule IV.(d)Payment of examination fee. - He must pay fees prescribed by the Government or the Commission as the case may be.(e)Physical fitness. - (i) A candidate shall be of sound health, both mental and physical and shall be free from organic disease, bodily infirmity likely to interfere with the efficient performance of his duty.(ii)A candidate shall be required to undergo a medical examination under a medical Board approved by the Commission/Board before final approval for appointment to the service.(f)Admission into the examination. - The decision of Commission/Board 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/Board shall not be admitted to the examination hall.(g)List of successful candidates. - The Commission/Board shall prepare and forward to the Government a list of candidates arranged in order of merit of the candidates who have qualified in the examination.(h)Validity of panel list. - The list of successful candidates shall ordinarily remain valid for one year from the date of Commission's letter of recommendations/date of meeting of the Board.(i)No right to appointment. - The inclusion of a candidate's name in the list referred to in Rule 8(3) 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:Provided that where a candidate whose name is included in the list, is not appointed to the service, the reasons for the same shall be recorded in writing by the Governor.
