Section 33(5) in The Mizoram Autonomous District Council (Constitution and Conduct of Business of the District Councils) Rules, 1974
(5)For the purpose of sub-rule (4), a member shall not be deemed to have been duly nominated or entitled to vote if he and his proposer and seconder have not, before the reading out of the names by the person presiding, made the oath or affirmation as members of the Council.
