Section 23 in The Mizoram Autonomous District Council (Constitution and Conduct of Business of the District Councils) Rules, 1974
23. [Removal of member of the executive member] [Sic, Heading printed as such in the Gazette, whereas it should be 'Removal of the Executive Committee'.].
(1)The Executive Committee shall be collectively responsible to the District Council and may be removed on a vote of no confidence passed by a majority of the members of the District Council at a meeting specially convened for the purpose(2)In case of removal of the Executive Committee, a Chief Executive Member for the new Executive Committee shall be elected within 48 hours by the District Council, and when this has been done the Chairman of the District Council shall forthwith submit a report to the Administrator through the Deputy Commissioner.(3)If the District Council fails to elect the Chief Executive Member within the time specified under sub-rule (2), the Administrator shall appoint any member of the Council to be the Chief Executive Member and other members of the Council as member of the executive committee. The Executive Committee so constituted shall function until it is replaced by an Executive Committee constituted in accordance with the provision of Rule 21.
