Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Mizoram - Section

Section 63 in The Mizoram Autonomous District Council (Constitution and Conduct of Business of the District Councils) Rules, 1974

63. Admissibility of motions.

- The Chairman shall decide on the admissibility of a motion and shall disallow any motion if in his opinion it is not in conformity with the provisions of the rules regarding the admissibility of motions.