Section 117 in The Mizoram Autonomous District Council (Constitution and Conduct of Business of the District Councils) Rules, 1974
117. Vote on account, vote of credit and exceptional grants.
(1)Notwithstanding anything contained in the preceding rules, on any day or days subsequent to the presentation of the District Council Budget which may be appointed by the Chairman for the purpose, motion may be made for making-(i)any grant in advance in respect of the estimated expenditure for the part of the financial year;(ii)a grant for meeting an unexpected demand upon the resources of the autonomous district when no account of the magnitude of the indefinite character of the service the demand cannot be stated with details ordinarily given in the District Council Budget;(iii)an exceptional grant which forms not part of the current service of any financial year.(2)Such demands shall be dealt with by the District Council in the same way as if they were demands for grants and the provisions of Rule 110 (1) and (2) and 113-116 shall mutatis mutandis, apply.(3)The Chief Executive Member shall, within such financial year, cause to be laid before the District Council a statement of expenditure incurred out of the grant of grants made under sub-rule (1), and the approval of the Council shall be obtained thereon.
