MIZORAM HOME GUARDS ORGANISATION (GROUP 'D' POST) RECRUITMENT RULES, 1982
MIZORAM HOME GUARDS ORGANISATION (GROUP 'D' POST) RECRUITMENT RULES, 1982[1]

PREAMBLE

In exercise of the powers conferred by the proviso to Article 309 of the Constitution read with the Govt. of India, Ministry of Home Affairs' Notification No. 14/21/71 -HMT-(II) dated the 21st January, 1a972 and all other powers enabling him in this behalf the Administrator of Mizoram is pleased to make the following rules relating to the recruitment to the posts of Armourer Havildar under Mizoram Home Guards Organisation under Government of Mizoram, namely :-

Rule 1. Short title and commencement.

(1)     These Rules may be called the Mizoram Home Guards Organisation (Group 'D' post) Recruitment Rules, 1982.

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

Rule 2. Application.

These Rules shall apply to the posts specified in Column 1 of the Schedule hereto annexed.

Rule 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 Columns 2 to 4 of the Schedule aforesaid.

Rule 4. Method of rectt., age-limit and other qualification.

The age limit, qualifications and other matters relating to the said posts shall be as specified in Columns 5 to 13 of the Schedule;

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 Govt. or Govt. 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 marriage with any person, shall be eligible for appointment to the said post;

Provided that the Administrator may, if satisfied that such marriage is permissible under the personal law applicable to such person and the other party to the marriage and there are other grounds for so doing, exempt any person from the operation of this rule.

Rule 6. Training and Departmental Examination.

Every Govt. servant shall undergo such training or pass such departmental examination as may be prescribed from time to time.

Rule 7. Power to relax.

Where the Administrator 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, relax any of the provisions of these rules with respect to any class or category of persons.

Rule 8. Reservation and other concessions.

Nothing in these rules shall affect reservation and other concessions required to be provided for the Scheduled Castes, the Scheduled Tribes and other categories of persons in accordance with the orders issued by the Central Govt. or Govt. of Mizoram from time to time in this regard.

Rule 9. Repeal and Savings.

All Rules pertaining to these posts, framed by the Governor of Assam or by Govt. of Assam and were in force in the erstwhile Mizo District and continued to be in existence in pursuance of Govt. of India Ministry of Home Affairs' Notification No. 14/21/71 -HMT(ii) dt. 21.1.1972 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 deemed to have been made, done or taken under the corresponding provisions of these rules.