Section 34 in The Mizoram Autonomous District Council (Constitution and Conduct of Business of the District Councils) Rules, 1974
34. Election of Deputy Chairman.
(1)Where either at the beginning of the new District Council or owing to the existence of any vacancy in the office of Deputy Chairman at any time during the life of District Council the election of the Deputy Chairman is necessary, the Chairman shall fix date for holding of the election and the Secretary of the Council shall, send to every member notice of the date so fixed.(2)The procedure for the election of the Deputy Chairman shall be the same as that for the election of the Chairman as provided for in Rule 33, except that-(i)the meeting for the election of the Deputy Chairman;(ii)sub-rule (6) of Rule 33 shall not be applicable; and(iii)rule 26 shall apply as it applies to the determination of any question at any sitting of a District Council.
