Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Manipur Civil Services Combined Competitive Examination Rules, 2005 [13 June 2005] CONTENTS 1. Short Title And Commencement 2. Definition 3. Combined Competitive Examination 4. Repeal And Saving 5. Power To Amend 6. Power To Remove Difficulties 7. Interpretation Manipur Civil Services Combined Competitive Examination Rules, 2005 [13 June 2005] In exercise of the powers conferred by the proviso to Article 309 of the Constitution and in supersession of previous notifications in this regard, the Governor of Manipur is pleased to make the following rules regulating recruitment to the Services/posts specified in Schedule-I. 1. Short Title And Commencement :- (1) These rules shall be called the Manipur Civil Services Combined Competitive Examination Rules, 2005. (2) They shall come into force from the date of publication in the State Gazette. 2. Definition :- In these rules, unless there is anything repugnant to the subject or context:- (a) Governor means the Governor of Manipur. (b) Government means the State Government of Manipur. (c) Commission means the Manipur Public Service Commission. (d) Combined Competitive Examination means the Examination conducted by the Manipur Public Service Commission for recruitment to the Services/posts mentioned in Schedule-I and includes both the Preliminary Examination and the Main Examination. (e) Preliminary Examination means the first stage of Examination conducted by the Commission for screening candidates for the Main Examination. (f) Main Examination means the second stage of Examination, both written and interview, conducted by the Commission for selection of candidates for appointment to the services/posts in the Schedule-I. (g) Service means the services and posts under the Government, specified in Schedule-I to which recruitment is to be made. (h) Schedule means Schedule appended to these rules. (i) Year means the Calendar year. 3. Combined Competitive Examination :- (1) Notwithstanding anything contained in the M.C.S. Rules, 1965, the M.P.S. Rules, 1965, the Recruitment Rules of S.D.C., the Manipur Finance Service Rules, 1998 and any other Service Rules/Recruitment Rules relating to services and posts mentioned in Schedule-I, the Commission shall hold Combined Competitive Examination for selection of candidates for recruitment to the Services in accordance with procedures laid down in schedule-II (Chapter-I and II). The Department of Personnel & Administrative Reforms (Personnel Division), Government of Manipur, shall be the nodal Department. (2) The Commission shall, after the Main Examination, prepare a merit list of candidates and forward such list to the Government for appointment to the various services and posts. 4. Repeal And Saving :- ( 1 ) The corresponding rules in the respective Service Rules/Recruitment Rules relating to recruitment to the Services and posts mentioned in Schedule-I, to the extent of inconsistency with these rules, shall stand repealed. (2) Notwithstanding such repeal, any appointment made, any order issued or any action taken under the rules so repealed shall be deemed to have been validly made under the corresponding provision of these rules. 5. Power To Amend :- Notwithstanding anything contained in these rules, the Governor of Manipur shall have the right to amend or effect any change in these rules at any time as and when considered necessary. 6. Power To Remove Difficulties :- I f any difficulty arises in the application of these rules, the Governor may issue appropriate orders/requisitions as deemed necessary, for removing such difficulties. 7. Interpretation :- If any question arises as to the interpretation of these rules, it shall be decided by the Government whose decision shall be final. S. Sunderlal Singh, Special Secretary, Department of Personnel, Government of Manipur.