Section 32 in The Mizoram Autonomous District Council (Constitution and Conduct of Business of the District Councils) Rules, 1974
32. Transaction of business of the Executive Committee.
(1)Each member of the Executive Committee shall be entrusted with specific subjects the allocation of the subjects being made by the Chief Executive Member. The Executive Committee shall be collectively responsible for all executive orders issued in the name of the District Council in accordance with these rules whether such orders are authorised by an individual member of the Executive Committee on a matter appertaining to his subject or as a result of discussion at a meeting of the Executive Committee or howsoever otherwise.(2)One of the members of the Executive Committee will be in charge of the District Funds referred to in these Rules as the member-in-charge of the Financial Affairs of the District Council. The function of the member-in-charge of the financial affairs of the District Council shall be as follows:(a)he shall generally advise on all matters pertaining to receipts and expenditure of the District Council;(b)he shall be responsible for all matters relating to financial procedure and the application of the principles of sound finance;(c)he shall prepare the Budget of the District Council and with all matters relating to budget procedure and the forms and contents of the financial statements;(d)he shall be responsible for the "ways and means" position of the District funds.
