Section 188 in The Mizoram Autonomous District Council (Constitution and Conduct of Business of the District Councils) Rules, 1974
188. Abatement or substitution on death of petitioner.
(1)An election petition shall abate only on the death of a sole petitioner or the survivor of several petitioners; Provided that, where such sole petitioner was an officer empowered under Clause (b) of sub-rule (1) of Rule 181 the proceedings may be continued by any other officer empowered in this behalf by the Government.(2)Any person who might himself have been a petitioner may, within fourteen days of such abatement, apply to be substituted a petitioner and upon compliance with the conditions of Rule 181 as to security, shall be entitled to be so substituted and to continue the proceedings upon such terms as the Commissioner may think fit.
