Section 107 in The Mizoram Autonomous District Council (Constitution and Conduct of Business of the District Councils) Rules, 1974
107. Restrictions on moving motions and Chairman's power to disallow motion.
(1)Save in so far as is otherwise provided by these rule no discussion of a matter of general public interest shall take place otherwise than on a resolution move in accordance with the rules governing the moving of resolution except with the consent of the Chairman and of the Member of the Executive Committee in charge of the subject matter of the resolution.(2)It shall not be permissible to the Chairman or to the Member of the Executive Committee concerned to give his consent to the moving of any motion in regard to any of the subject in regard to which a resolution cannot be moved and the decision of the Chairman on the point whether any motion is or is not within the restrictions imposed by sub-rule (2) of Rule 98 shall be final subject to the provisions of sub-rule (2) of Rule 96.(3)The Chairman shall disallow any motion or part of a motion on the ground that it relates to a matter which is not primarily be the concern of the District Council, and, if he does so, the motion shall not be placed on the lists of business.
