Section 41(2)(vi) in The Mizoram Autonomous District Council (Constitution and Conduct of Business of the District Councils) Rules, 1974

[Cites 0, Cited by 0] [Section 41(2)] [Section 41] [Entire Act]

(vi)use his right of speech, after due warning from the Chairman, for the purpose of wilfully and persistently obstructing the District Council.

Legal Document View