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State of Mizoram - Section

Section 62 in The Mizoram Autonomous District Council (Constitution and Conduct of Business of the District Councils) Rules, 1974

62. Motions.

(1)A matter requiring the decision of the District Council shall be brought forward by means of a question put by the Chairman shall on a motion proposed by a member.
(2)Votes may be taken by show to hands or voices or division and shall be taken by division if any member so desires. The Chairman shall determine the method of taking votes by division; provided that if any member so desires the name of members voting on either side shall be recorded.
(3)The result of a division shall be announced by the Chairman and shall not be challenged.