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Mizoram (Finance and Accounts Service) Rules, 1991

Published vide Notification No. A. 12018/1/85-P & AR (C), dated 18-5-1991 in the Mizoram Gazette, Extraordinary No. 93, dated 10-5-1991

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Part I

Preliminary

(a) 'Board' means the Board constituted under Rule 7 of these rules;

(b) 'Commission' means the Mizoram Public Service Commission;

(c) 'Constitution' means the Constitution of India;

(d) 'Duty Post' means any post specified in Schedule II and it includes a temporary post carrying the same designation and pay as any of the post specified in that Schedule and any other temporary post declared as duty post by the Governor;

(e) 'Gazette' means the Mizoram Gazette;

(f) 'Government' means the Government of Mizoram;

(g) 'Member of the Service' means a person appointed in a substantive capacity to any grade of the Mizoram Finance and Accounts Service and includes a person appointed on probation to the Mizoram Finance and Accounts Service in accordance with these rules;

(h) 'Schedule' means a Schedule appended to these rules;

(i) 'Scheduled Castes' means such castes as are specified by the President of India under Article 341(1) of the Constitution of India as modified by law made by Parliament from time to time in so far as the specification relates to the State of Mizoram;

(j) 'Scheduled Tribes' means such tribes as are specified by the President of India under Article 342 (1) of the Constitution of India as modified by law made by Parliament from time to time in so far as the specification relates to the State of Mizoram;

(k) 'Service' means the Mizoram Finance and Accounts Service;

(l) 'State' means the State of Mizoram;

(m) 'Year' means the calendar year.

Part II

Constitution of the Service and its Classification

(a) all persons already appointed to the existing post as mentioned in Schedule I appended to these rules, in accordance with the Mizoram Finance and Accounts Service (Group A Posts) Recruitment Rules, 1986, the Mizoram Finance and Accounts Service (Group B Posts) Recruitment Rules, 1981, and the Mizoram Accounts and Treasury Officers Recruitment Rules, 1957, as amended from time to time; and

(b) all persons appointed to the existing posts other than on deputation as mentioned in Schedule I but not appointed in accordance with the Recruitment Rules referred to at sub-clause (a) above;

(c) all persons to be appointed to the service in accordance with these rules, after the commencement of these rules.

(a) Selection Grade,

(b) Junior Administrative Grade,

(c) Senior Grade,

(d) Junior Grade.

Part III

Methods of Recruitment

(a) 25 per cent of the substantive vacancies in the Junior Grade which may occur from time to time in the authorised permanent strength of the service, shall be filled by direct recruitment through a competitive examination in the manner specified in Part IV of these rules.

(b) The remaining such substantive vacancies shall be filled by selection in the manner specified in Part V of these rules from amongst those substantively borne on the cadre of Sub- Treasury Officers, Auditors, Divisional Accountants, Treasury Accountants, and Superintendents of Accounts in the Departments of Food & Civil Supplies and Transport under the Government of Mizoram in consonance with their respective Recruitment Rules framed by the Government.

Part IV

Direct Recruitment and Appointment

(1) Eligibility: A candidate for direct recruitment to the service must satisfy the following conditions, namely:

(a) Nationality. - He must be a citizen of India.

(b) Age. - He must have attained the age of 21 years but must not have exceeded the age of 27 years on the first day of the year of advertisement; provided that the upper age limit may be relaxed by 5 years in the case of candidates belonging to Scheduled Castes and Scheduled Tribes and in respect of candidates belonging to special categories in accordance with any general or special order issued by the Government from time to time.

(c) Educational qualification. - He must hold a degree of any recognised University listed in Schedule IV.

(d) Payment of examination fee. - He must pay fees prescribed by the Government or the Commission as the case may be.

(e) Physical fitness. - (i) A candidate shall be of sound health, both mental and physical and shall be free from organic disease, bodily infirmity likely to interfere with the efficient performance of his duty.

(ii) A candidate shall be required to undergo a medical examination under a medical Board approved by the Commission/Board before final approval for appointment to the service.

(f) Admission into the examination. - The decision of 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 hall.

(g) List of successful candidates. - The Commission/Board shall prepare and forward to the Government a list of candidates arranged in order of merit of the candidates who have qualified in the examination.

(h) 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.

(i) No right to appointment. - The inclusion of a candidate's name in the list referred to in Rule 8(3) shall confer no right to appointment unless the Governor is satisfied, after such enquiry as may be considered necessary, that the candidate is suitable in all respects for appointment to the service and an actual offer of appointment is made:

(ii) A person appointed to the service shall join within 45 days from the date of receipt of the order of appointment, failing which and unless the Governor is otherwise pleased to extend the period, the appointment shall be cancelled.

Part V

Recruitment by Selection and Appointment Thereby

(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.

Part VI

Appointment, Probation, Training and Confirmation

(ii) Appointments to the service shall be made by the Governor and shall be notified in the official Gazette.

(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 a marriage with any person;

(ii) A person who is already in Government service or in the service of a statutory body, not be appointed unless a Release Certificate or a 'No Objection Certificate' from that Government or statutory body, as the case may be, is furnished.

(ii) A person on probation shall be liable to be discharged from the service at any time without assigning any reason thereof during the period of probation :

Part VII

Miscellaneous

(i)	Selection Grade	-Rs. 4500-150-5700.
(ii)	Junior Administrative Grade	-Rs.3700-125-4700-150-5000.
(iii)	Senior Grade	-Rs.3000-100-3500-125-4500.
(iv)	Junior Grade	-Rs.2200-75-2800-EB-100-4000.

(ii) On promotion/appointment of a member from lower to higher grade in the service, the initial pay in the time scale shall be fixed in accordance with the principles governing such fixation under the Fundamental Rules and Subsidiary Rules or any other rules governing the fixation of pay in force from time time.

(ii) The Governor may withhold, for such time as he may direct, an increment or increments due to a substantive member of the service who has failed to pass the departmental examination within such time as the Governor may, by general or special order, prescribe; but withholding of such increment shall have no cumulative effect.

(ii) A member of the service in the Junior Grade shall be eligible for promotion to the Senior Grade after he has served in the Junior Grade for a minimum period of 5 years subject to Rule 19 and his ability, integrity and character.

(iii) A member of the service in the Senior Grade shall be eligible for promotion to the Junior Administrative Grade after he has put in a minimum period of 5 years in the Senior Grade subject to his ability, integrity and a character.

(iv) A member of the service in the Junior Administrative Grade shall be eligible for appointment to the Selection Grade after he has served in the Junior Administrative Grade for a minimum period of 5 years subject to his ability, integrity and character.

(a) Persons appointed on the basis of the results of the competitive examination in any year shall be ranked inter se in the order of merit in which they are placed at the competitive examination on the results of which they are recruited, those recruited on the basis of an earlier examination being ranked senior to those recruited on the basis of later examination.

(b) The relative seniority inter se of persons to be appointed by way of selection shall be determined on the basis of the order which their names are arranged in the the list prepared under sub-rule (3) of Rule 12 and persons recruited on.the basis of earlier selection being ranked senior to those recruited on the basis of later selection.

Schedule I

List of existing posts and break-up to initially compose the service

Schedule II

The authorised permanent strength of the service and particulars of the posts included in it are as follows

Schedule III-A

[See Rule 8 (4)]

Syllabus for competitive examination for direct recruitment to Junior Grade of Mizoram Finance and Accounts Service

Schedule III-B

[See Rule 11 (4)]

Syllabus for promotional examination for recruitment to Junior Grade of Mizoram Finance and Accounts Service

Schedule IV

[See Rule 9 (1) (c)]

List of Universities approved by the Government of Mizoram