Section 122(1) in The Mizoram Autonomous District Council (Constitution and Conduct of Business of the District Councils) Rules, 1974
(1)The Secretary to the District Council shall cause a report for the proceedings to the District Council at each of its meetings to be prepared as soon as possible after such meetings; he shall send copies of such reports to-(i)the Government through the Secretary to Government;(ii)the Chief Executive Member;(iii)the Deputy Commissioner;(iv)the Members of the District Council,
