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State of Mizoram - Section

Section 71 in The Mizoram Autonomous District Council (Constitution and Conduct of Business of the District Councils) Rules, 1974

71. Closer.

- At any stage in the debate upon any motion any member may request the Chairman to close the debate and put the motion to the vote of the Council. When such request has been made, if the Chairman is satisfied-
(i)that the debate has already proceeded to a length which is consisted with the reasonable exercise of the right of free speech, and
(ii)that the request is in accordance with the wishes of two-third of the members present; he may close the debate and put the motion to the vote:
Provided that, notwithstanding anything contained in Rule 62 (2), it shall not be necessary to record the names of the members who support or oppose a request made under this rule.