Section 99 in The Mizoram Autonomous District Council (Constitution and Conduct of Business of the District Councils) Rules, 1974
99. Form and contents of resolution.
- Subject to the resolutions imposed by these Rules, any member any move a resolution relating to a matter of general public interest:Provided that no resolution shall be admissible which does not comply with the following conditions, namely;(a)it shall be clearly and precisely expressed and shall raise a definite issue;(b)it shall not contain arguments, inferences, ironical expression, defamatory statements, nor shall in refer to the conduct or character of persons except in their official or public capacity.
