Section 37(3) in The Mizoram Autonomous District Council (Constitution and Conduct of Business of the District Councils) Rules, 1974
(3)The District Council shall be summoned to meeting three times in a year; and four months shall not elapse between its last sitting in one session and the date appointed for its first sitting in the next session:Provided that in the event of an emergency the Chairman of the Council in consultation with the Chief Executive Member may summon the District Council oftener and at shorter notice than what has been provided in sub-rule (2);Provided that prior information shall be sent to Deputy Commissioner and Administrator whenever any emergency session may be summoned;Provided further that on receipt of a requisition signed by not less than two-thirds of the members of a District Council, the Chairman shall summon a special meeting of the Council.
