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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Mizoram - Subsection

Section 8(2) in The Mizoram Autonomous District Council (Constitution and Conduct of Business of the District Councils) Rules, 1974

(2)Term of the members of the District Councils. - The elected members of a District Council shall hold office during the life of the District Council as provided in sub-paragraph (6-A) of paragraph 2 of the Sixth Schedule to the Constitution, and the nominated members shall hold office at the pleasure of the Administrator:Provided that a member elected to fill a casual vacancy shall hold office only for the remainder of the term of office of the member whom he replaces.