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State of Mizoram - Section

Section 13 in The Mizoram Autonomous District Council (Constitution and Conduct of Business of the District Councils) Rules, 1974

13. Performance of duties and Chairman when his office is vacant.

(1)While the office of the Chairman is vacant, the duties of the office shall be performed by the Deputy Chairman or if the office of the Deputy Chairman is also vacant, by such member of the District Council as the Administrator may appoint for the purpose.
(2)During the absence of the Chairman from any sitting of the District Council the Deputy Chairman, or if, he is also absent, a member of Council nominated for the purpose in accordance with Rule 35 shall act as Chairman.