Section 61 in The Mizoram Autonomous District Council (Constitution and Conduct of Business of the District Councils) Rules, 1974
61. Member of the Executive Committee may ask for notice of supplementary questions.
- When a supplementary question is asked at any meeting of the Council and Member-in-charge asks for notice, the member who puts the question shall, if he desires to have an answer during the session, supply the copy of the question to the Secretary to the Council. If the question is not disallowed by the Chairman, it will be immediately forwarded to the member of the Executive Committee concerned with the request that it may be answered as soon as possible within, the session. If, nevertheless, the question is not answered during the session in which it is put, it will lapse under Rule 48.
