Section 120 in The Mizoram Autonomous District Council (Constitution and Conduct of Business of the District Councils) Rules, 1974
120. Statement of supplementary or additional grants.
(1)The Chairman in consultation with the Chief Executive Member may, from time to time, allot a day or days for the presentation of a supplementary statement of expenditure and for discussion and voting on the demands thereof.(2)A demand may be presented to the District Council for an additional or supplementary grant in respect of any demand for grant to which the Council has previously refused its assents, or in respect of the amount which the Council has previously reduced.(3)The consideration of the business in the foregoing sub-rules shall not, on the day or days allotted therefor, be anticipated by any motion for adjournment or be interrupted in any manner whatsoever, nor shall any dilatory motion be moved in regard thereof.
