4. Constitution and composition of the Police Service.
- Subject to the provisions of this Act:(1)The Police Service shall consist of such numbers in various ranks and have such organization as the State Government may by general or special orders determine.(2)The direct recruitment's to non-gazetted ranks in the Police Service shall be made through a state-level Police Recruitment Board duly constituted by the competent authority through a transparent process, adopting well-codified and scientific systems and procedures as provided in the Mizoram Police Manual and other relevant rules.(3)The recruitment to the Indian Police Service and to the rank of Deputy Superintendent of Police shall be made through the Union Public Service Commission and the State Public Service Commissions respectively.(4)The composition of the Police Service shall, as far as possible, reflect adequate representation of all sections of society, including gender representation.(5)The pay, allowances, service and working conditions of police personnel shall be as prescribed by rules, from time to time. These shall always be commensurate with the arduous nature of their duties.(6)Police personnel shall at all times remain accountable to the law and responsive to the lawful needs of the people and shall observe codes of ethical conduct and integrity, as prescribed.
