Section 3 in Mizoram (Finance and Accounts Service) Rules, 1991
3. Constitution of the service.
(1)On the commencement of these rules, there shall be constituted a service to be known as the Mizoram Finance and Accounts Service.(2)The service shall consist of the following persons, namely :(a)all persons already appointed to the existing post as mentioned in Schedule I appended to these rules, in accordance with the Mizoram Finance and Accounts Service (Group A Posts) Recruitment Rules, 1986, the Mizoram Finance and Accounts Service (Group B Posts) Recruitment Rules, 1981, and the Mizoram Accounts and Treasury Officers Recruitment Rules, 1957, as amended from time to time; and(b)all persons appointed to the existing posts other than on deputation as mentioned in Schedule I but not appointed in accordance with the Recruitment Rules referred to at sub-clause (a) above;(c)all persons to be appointed to the service in accordance with these rules, after the commencement of these rules.
