Section 49(4) in The Mizoram Autonomous District Council (Constitution and Conduct of Business of the District Councils) Rules, 1974
(4)If a member is absent from the meetings without permission of the District Council for a period of thirty consecutive days or more, computed in the manner provided in sub-rule (5) of Rule 17, the Chairman shall bring that fact to the notice of the District Council. The District Council shall then decide as to whether the seat of the absent member should be declared vacant in the manner provided in sub-rule (2).
