Section 75 in The Mizoram Autonomous District Council (Constitution and Conduct of Business of the District Councils) Rules, 1974
75. Notice of motions for leave to introduce Bill.
(1)No private member's Bill shall be introduced in the District Council unless the leave of the Council has been sought for and granted for the introduction of the Bill in the manner hereinafter laid down.(2)Any member other than a member of the Executive Committee desiring to move for leave to introduce a Bill shall give notice of his intention and shall, together with the notice, submit a copy of the Bill and a full Statement of Objects and Reasons to the Secretary of the District Council.(3)The Period of notice of a motion for leave to introduce a Bill under this rule shall be thirty days before the opening of each session counting the opening day as the first and reckoning backwards.
