Section 14 in Mizoram (Finance and Accounts Service) Rules, 1991
14. Initial appointment to the service.
- Notwithstanding anything contained in these rules, the Governor may at the commencement of these rules, appoint any person to the service in the appropriate grade or scale, who, at such commencement, holds any of the posts specified in Schedule II.Explanation. - For the purpose of this rule, a person who would have held a post mentioned in Schedule II but for his being on leave, deputation or on Foreign Service or for his temporary or officiating appointment to an equivalent or higher post, shall be deemed to be holding such a post.
