Section 97 in The Mizoram Autonomous District Council (Constitution and Conduct of Business of the District Councils) Rules, 1974
97. Power to disallow resolution.
- On intimation of the disallowance of any resolution under sub-rule (2) of Rule 96, the Chairman shall disallow the resolution. The Chairman shall also, within the period of notice, disallow any resolution or any part of a resolution, on the ground that it relates to a matter which is not the concern of the District Council and, if he does so, the resolution, or part of the resolution, shall not be placed on the list of business.
