Section 33(2) in The Mizoram Autonomous District Council (Constitution and Conduct of Business of the District Councils) Rules, 1974
(2)At any time before noon on the day preceding the date so fixed any member may nominate another member for election as Chairman by delivering or causing to be delivered in the manner hereinafter provided to the Deputy Commissioner or Secretary, as the case may be, nomination paper signed by himself as proposer and by a third members as seconder stating-(a)the name of the member nominated, and(b)that the proposer has ascertained that such member is willing to serve as Chairman if elected.
