MIZORAM
HOME (FORENSIC SCIENCE LABORATORY) DEPARTMENT (GROUP 'C' POSTS) RECRUITMENT
RULES, 2016
PREAMBLE
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 regulating the method of
recruitment to the post(s) of Forensic Attendant, Mizoram Forensic Science
Laboratory under Home Department, Government of Mizoram namely:-
Rule 1. Short title and commencement.-
(1) These Rules may be called the Mizoram Home (Forensic Science
Laboratory) Department (Group 'C' posts) Recruitment Rules, 2016.
(2) These Rules shall come into force from the date of their
publication in the Official Gazette.
Rule 2. Application.-
These Rules shall apply to the posts
specified in Column I of Annexure-I hereto annexed.
Rule 3. Number of posts, classification and scale of pay/Pay Band & Grade Pay.-
The number of the said post, their
classification and the scale of pay/Pay Band & Grade Pay attached thereto
shall be as specified in Column 2 to 4 of the aforesaid Annexure-I
Rule 4. Method of recruitment, age limit and other qualifications.-
The method of recruitment, age limit,
qualifications and other matters relating to the said post shall be as
specified in Column 5 to 14 of Annexure-I.
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 of Mizoram from time to time.
Rule 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
a marriage with any person shall be eligible for appointment to the said
post(s);
Provided that the Governor may, if
satisfied that such marriage is permissible under the personal law applicable
to such person and to the other party to the marriage and that there are other
valid grounds for doing so, exempt any such person from the operation of these
Rules.
Rule 6. Training and Departmental Examination.-
Every Government servant recruited
under these Rules shall undergo such training or pass such Departmental
Examination as may be prescribed from time to time.
Rule 7. Power to transfer.-
Notwithstanding anything contained in
these Rules, the Governor of Mizoram, in public interest, shall have the right
and power to transfer any officers, so recruited under these Rules to any other
post or position which is equivalent in rank or grade.
Rule 8. Power to relax.-
Where the Governor is of the opinion
that it is necessary or expedient to do so, he may, by order and for reasons to
be recorded in writing, in consultation with the Department of Personnel &
Administrative Reforms, relax any of the provisions of these Rules with respect
to any class or category of persons.
Rule 9. Reservation and other concessions.-
Nothing in these Rules shall affect any
reservations, relaxation of age limit and other concessions required to be
provided for the Scheduled Castes/the Scheduled Tribes and other categories of
persons in accordance with the order issued by Central Government or Government
of Mizoram from time to time in this regard.