Section 12 in Mizoram (Finance and Accounts Service) Rules, 1991
12. Procedure of selection under Rule 11.
- The procedure of selection shall be as laid down in these rules herein below :(1)Eligibility for examination. - (a) Incumbents of the posts mentioned in Rule 6 (b), who have served for not less than five years in their respective grades and lower grade mentioned at (b) below taken together shall be eligible to appear at the examination.(b)Incumbents of the posts of (i) Assistant Superintendent of Accounts in Food and Civil Supplies Department and Transport Department; (ii) Assistant Auditors, (iii) Assistant Divisional Accountants under the Administrative Control of Chief Controller of Accounts, Mizoram, and (iv) Assistant Treasury Accounts Officer in District Treasuries and Sub- Treasuries of Mizoram who have served in their respective grades/posts on regular basis for not less than five years, shall be eligible to appear in the examination.(2)Admission into the examination. - The decision of the 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.(3)List of successful candidates. - The Commission/Board shall prepare and forward to the Government a list of candidates arranged in order of merit of candidates who have qualified in the examination.(4)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.
