Section 115 in The Mizoram Autonomous District Council (Constitution and Conduct of Business of the District Councils) Rules, 1974
115. General discussion of budget, right of reply by Member-in-charge of financial affairs and time limit of speeches.
(1)On the day or days to be appointed by the Chairman subsequent to the day on which the Budget is presented and for such time as the Chairman may allot for the purpose, the District Council shall be at liberty to discuss the Budget as a whole or any question of principle involved therein, but the Budget shall be submitted to the vote of the District Council.(2)The Member-in-charge of financial affairs shall have a general right of reply at the end of the discussion.(3)The Chairman may, if he thinks fit, prescribe a time limit for speeches.
