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[Cites 0, Cited by 0] [Section 16] [Entire Act]

State of Mizoram - Subsection

Section 16(3) in Lai Autonomous District (Village Councils) Act, 2007

(3)If any member fails to carry out the directions given to him under Sub-Section (1) or Sub-Section (2), the President shall report, in writing, the conduct of the member to the Executive, Committee. On receipt of such report, the Executive Committee may, if it deems necessary suspend the member for any period considered reasonable.