Section 129 in The Mizoram Autonomous District Council (Constitution and Conduct of Business of the District Councils) Rules, 1974
129. Qualification for electors.
(1)Save in so far as is otherwise provided in these rules every person who is-(a)a citizen of India and ordinarily resident in a constituency for not less than 180 days during the qualifying period;(b)not below the age of twenty-one (21) on the qualifying date;(c)not of unsound mind and one not stand for declared by a competent Court;(d)for the time being not disqualified from voting under the provisions of any law relating to contempt or illegal practices and other offences in connection with election;shall be entitled to vote at any election to the District Council of an Autonomous District;Provided that a person not belonging to a Scheduled Tribe shall not be entitled to so vote unless he is permanently resident within the territorial limits of the said Autonomous District.(2)The expression "ordinarily resident" used in sub-rule (1) shall have the same meaning as assigned to it by Section 20 of the Representation of the People Act, 1950 (XLIII of 1950).(3)For the purposes of this rule a person shall be deemed to be permanently resident within the territorial limits of an Autonomous District if he has taken up his fixed or permanent habitation with his family or made his permanent home in that District and resided continually therein for a period of not less than ten years on the qualifying date. A person shall not be deemed to have taken up his fixed habitation in the district merely by by the reason of his having resided in connection with his civil or military service or in exercise of any profession or calling.(4)For the purposes of this rule, the qualifying date and the qualifying period in the case of every electoral roll subsequently prepared under these rules shall be the first day of March of the year in which it is prepared, and the year immediately preceding that year respectively:[Provided further that the names of those who were eligible and qualified to be votes but not included in the last electoral roll and also names of those who thereafter become qualified under Rule 129 and those qualified voters who shifted their ordinary place of residence from one constituency to other constituency within the same District Council area, may be included in the electoral roll for the respective constituency for election to the District Council.] [Sic. Proviso, sub-rule (3) and para thereunder are printed in the Gazette as such under Rule 129, whily they should be under Rule 130, where it is repeatedly printed.](3)The Returning Officer shall make correction, reinstatement of inclusion, as the case may be, referred to in the proviso to sub-rule (2) or shall cause such correction, reinstatement or inclusion to be made, in all copies of the electoral roll which will remain in his custody and possession for the purpose of election to the District Council. But before such correction, reinstatement or inclusion is made the Returning Officer or any other officer authorised by him in writing in this behalf shall make a list of such persons whose names are to be struck off reinstatement or inclusion in the electoral roll, as the case may be, and cause it to be hung up in the Court of the Deputy Commissioner or Sub-Divisional Officer, as the case may be, or in such other place or places as the Returning Officer may direct. Any person entered in the list may lodge with the Returning Officer an objection against his name being struck off the electoral roll or a claim against the name of a person being admitted within a period of fifteen days from the date on which the list is hung up. Returning Officer or any other officer authorised by him in this behalf shall summarily dispose of such objection or claim petitions within a period not exceeding two weeks from the date of submission of the petitions.Every correction, reinstatement or inclusion so made or caused to be made in an electoral roll shall be initialled and dated by the officer who makes the correction, reinstatement or inclusion.
