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Government of Mizoram, Agriculture Department (Group B Posts) Recruitment Rules, 1993

Government of Mizoram, Agriculture Department (Group B Posts) Recruitment Rules, 1993

The Government of Mizoram, Agriculture Department (Group B Posts) Recruitment Rules, 1993

Published vide Notification No. A. 12018/19/80-APT(B), dated 3rd February, 1993

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No. A. 12018/19/80-APT(B), the 3rd February, 1993. - In exercise of the powers conferred by the proviso to Article 309 of the Constitution of India, the Governor of Mizoram is pleased, to make the following rules relating to the recruitment lo the post of Training Assistants (Krishi Vighian Kendra) in the Department of Agriculture, Government of Mizoram, namely :

1. Short title and commencement. - (i) These rules may be called the Government of Mizoram Agriculture Department (Group B posts) Recruitment Rules, 1993.

(ii) They shall come into force on the date of their publication in the Official Gazette.

2. Application. - The Rules shall apply to the post specified in Col. 1 of the Annexure-1 hereto annexed.

3. Number of posts, classification and scale of pay. - The number of the said posts their classification and the scale of pay attached thereto shall be as specified in Col. 2 to 4 of the Annexure-1 aforesaid.

4. Method of recruitment age limit and other qualification. - The age limit, qualifications and other matters relating to the said post, shall be as specified in columns 5 to 14 of the Annexure-1.

Provided that the upper age limit prescribed for direct recruitment may be relaxed in the case of candidates belonging to the Scheduled Castes, Scheduled Tribes and other special categories of persons in accordance with the orders issued by the Central Government or Government or Mizoram from time to time.

5. Disqualification. - No person,

(a) Who has entered into or contracted a Marriage with a person having a spouse living; or

(b) Who having a spouse living has entered into or contracted marriage with any persons shall be eligible for appointment to the said post.

Provided that the Governor may if satisfied that such marriage is permissible under the personnel law applicable to such person and to other party to the marriage and that there are other grounds for doing so, exempt any persons from the operation of these rules.

6. Training and Departmental Examination. - Every Government servant shall undergo such training or pass such Departmental Examination as may be prescribed from time to time.

(a) Notwithstanding anything contained in these Rules, the Governor of Mizoram in public interest, have the right and power to transfer any Officer or Official recruited in accordance with these Rules to the post/posts/service specified in schedule/Annexure to these rules to any other post or position which is equivalent in rank or grade.

7. Power to relax. - Where the Governor is of the opinion that it is necessary or expedient so to do, it may by order and for reasons to be recorded in writing in consultation with the selection Committee/Departmental Promotion Committee through the Department of Personnel and Administrative Reforms relax any of the provisions of these Rules with respect to any class or category of persons.

8. Reservation, other concessions. - Nothing in these rules shall affect reservation and other concessions required to be provided for the Schedule caste, the Schedule Tribes and other categories of persons in accordance with the orders issued by the Central Government or Government of Mizoram from time to time in this regards.

9. Repeal and Saving. - All Rules pertaining to these posts framed by the Governor of Assam or by the Government of Assam and were in force in the erstwhile Mizo District and continued to be in existence in pursuance of Government of India, Ministry of Home Affairs Notification No. 14/21 /71-HMP (ii) dated 21.1.1972 and the Rules for the posts of Training Assistant, KVK Mizoram under Notification No. AGR/E/5/80/28-34 dated 19.6.1981 published in the Mizoram Gazette Vol. XI dated 2.7.1982 Issue No. 40-A are hereby repealed.

Provided that any order made or anything done or any action taken under the rules so repealed or under any general orders ancillary thereto, shall be deem to have been made, done or taken under the corresponding provisions of these rules.

Annexure-I

Recruitment Rules for Group 'B' Post in the Department of Agriculture (K.V.K.)

Name of posts.	No. of posts.	Classification.	Scale of pay.	Whether selection post of non-selection post.
1	2	3	4	5
1. Training Assistant (Agronomy)	1 (one)	General State Service Group B (N.G.)	Rs. 2000-60-2300-EB-75-3200-100-3500- (Revised 1986)	N.A.
2. Training Assistant (Horti)	1 (one)	-do-	-do-	-do-
S3. Training Assistant (Farm Management)	1 (one)	-do-	-do-	-do-
3. Training Assistant (Home Science)	1 (one)	-do-	-do-	-do-

	Whether benefit of added years of service admissible under rule 30 of the CCS (Pension Rules 1972).	Age limit for direct recruitment.	Educational qualification and other qualification required for direct recruitment.	Whether the age and educational qualifications prescribed for direct recruitment will apply in the case of promotion.	Period of probation if any.
	6	7	8	9	10
1	N.A.	Between 18-30 years upper age limit is relaxable by 5 years in respect of candidates belonging to SC/ST and Government servants.	ESSENTIAL : At least B.Sc. (Agri) of recognised University. DESIREABLE : Working knowledge with expression of Mizo language of Middle School Standard.	N.A.	2 (two) years
2	-do-	-do-	-do-	-do-	-do-
3	-do-	-do-	-do-	-do-	-do-
4	-do-	-do-	ESSENTIAL: At least B.Sc. (Home Science) of a recognised University. DESIRABLE: Working knowledge of Mizo language of Middle School Standard.	-do-	-do-

	Method of recruitment whether by recruitment or by promotion or by deputation/ transfer and percentage of the vacancies to be filled by various methods.	In case of recruitment by promotion/ transfer/ deputation, grade from which promotion deputation/ transfer to be made.	If DPC exist what is its composition.	Circumstances in which MPSC is to be consulted in making recruitment.
	11	12	13	14
1	100% by Direct Recruitment	N.A.	Mizoram Public Service Commission or Selection Committee/ DPC as constituted by the Government of Mizoram from time to time.	As per MPSC Limitation of functions Regulation 1989 as amended from time to time.
2	-do-	-do-	-do-	-do-
3	-do-	-do-	-do-	-do-
4	-do-	-do-	-do-	-do-


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