Section 210 in The Mizoram Autonomous District Council (Constitution and Conduct of Business of the District Councils) Rules, 1974
210. Corrupt and illegal practices entailing disqualification.
(1)The corrupt practices specified in Rule 194 or Rule 195, under illegal practices specified in Rule 196, shall entail disqualification for membership of the District Council of an Autonomous District.(2)The period of such disqualification shall be six years in case of a corrupt practice and four years in case of an illegal practice, counting from the date on which the finding on the Commissioner as to such practice takes effect under Chapter VIII of this Part.Disqualification for voting
