Section 185(1) in The Mizoram Autonomous District Council (Constitution and Conduct of Business of the District Councils) Rules, 1974
(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.
