Section 37 in The Mizoram Autonomous District Council (Constitution and Conduct of Business of the District Councils) Rules, 1974
37. Summoning of the District Council.
(1)Subject to the provision of sub-rule (3), the Chairman or such other person authorised by the administrator in this behalf shall summon the District Council to meet at such time and place as he thinks fit. He shall inform the Deputy Commissioner of the date, hours and place for such meeting of the Council.(2)The Chairman shall cause a notice of the appointed date, hour and time for such meeting signed by the Secretary of the District Council to be served on each member of the Council at least 30 day before the date fixed for the meeting.(3)The District Council shall be summoned to meeting three times in a year; and four months shall not elapse between its last sitting in one session and the date appointed for its first sitting in the next session:Provided that in the event of an emergency the Chairman of the Council in consultation with the Chief Executive Member may summon the District Council oftener and at shorter notice than what has been provided in sub-rule (2);Provided that prior information shall be sent to Deputy Commissioner and Administrator whenever any emergency session may be summoned;Provided further that on receipt of a requisition signed by not less than two-thirds of the members of a District Council, the Chairman shall summon a special meeting of the Council.(4)The Chairman or such other person who summons the District Council under sub-rule (1) or (3) may also prorogue the Council.(5)Notwithstanding anything contained in this rule, nothing shall restrict the power of the Administrator to summon a meeting of the District Council at any time he deems fit.
