Section 21 in The Mizoram Autonomous District Council (Constitution and Conduct of Business of the District Councils) Rules, 1974
21. Election to Chief Executive Member.
(1)The with Chief Executive Member shall be elected by the District Council and other members shall be appointed by the administrator on the advice of the Chief Executive Member from amongst the members of the District Council; provided that the Chairman or the Deputy Chairman of the District Council shall not be eligible to hold office either as Chief Executive Member or as a member of the Executive Committee of the District Council.(2)The election of the Chief Executive Member shall be conducted according to procedure for the election of the Deputy Chairman as in Rule 11.
