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State of Mizoram - Section

Section 11 in The Mizoram Civil Service Rules, 1988

11. [ Appointment of direct recruits. [Inserted by Notification No. A. 11011/1/MCS (G), dated 15.7.1988.] - (i) Subject to the provisions of these rules, appointment of the direct recruits to the service in the junior grade of time-sale of pay, shall be made strictly on the basis of the merit-list to be recommended by the Commission or Committee, as the case may be, in accordance with the relevant Regulations as mentioned hereinbefore.

(ii)A direct recruit shall have to join within 45 days of the date of receipt of the order of appointment, failing which and unless the Governor is otherwise pleased to extend the period, the appointments shall be liable to be cancelled.]