Section 6 in The Mizoram Civil Service Rules, 1988
6. Authorised permanent strength of the service.
- (i) The authorised and permanent strength of [Cadre of] [Inserted by Notification No. A. 11011/1/MCS (G), dated 15.7.1988.] the service and the nature of the [Cadre] [Inserted by Notification No. A. 11011/1/MCS (G), dated 15.7.1988.] posts therein shall be as [determined and incorporated in the Schedule to these Rules by the Government] [Substituted by Notification No. A. 11011/1/MCS (G), dated 15.7.1988.] from time to time.(ii)At the commencement of these rules, the composition and strength of the service shall be in accordance with the initial constitution made under Rule 11 of Part V of these rules.
