Section 9A(c) in The Mizoram Civil Service Rules, 1988
(c)Secretary-Secretary, Government of Mizoram, Deptt. of Personnel and Administrative Reforms or in his absence, the Secretary Government of Mizoram, General Administration Department.(ii)The Committee shall consider all cases of officers in sub-rule (ii) of Rule 3 of these rules for permanent absorption in the service at its 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 persons prepared under this rule shall be submitted to the Governor for approval before actual absorption to the service is made.]
