Section 185 in The Mizoram Autonomous District Council (Constitution and Conduct of Business of the District Councils) Rules, 1974
185. Appointed of Commissioner.
(1)If the petition is not dismissed under foregoing Rule 184 the Government shall appoint as Commissioner for hearing and disposing of the petition a person who is or has been discharging the function of a District Magistrate and thereafter all applications and proceedings in connection therewith shall be dealt with and held by such Commissioner.(2)when in respect of an election in a constituency more petitions than one are presented, the Government shall refer all those petitions to the same Commissioner who may at his, discretion inquire into the petitions either separately or in one or more group, as he thinks fit.(3)Where election petitions relate to different constituencies of a District Council, the Government may refer all those petitions of the same Commissioner or may appoint one Commissioner in respect of petitions from each constituency or a group of constituencies and the provisions of sub-rule (2) shall apply to the enquiry thereto.
