Section 91 in The Mizoram Autonomous District Council (Constitution and Conduct of Business of the District Councils) Rules, 1974
91. Submission of Bill clause by clause.
- Notwithstanding anything in the foregoing rules, it shall be in the discretion of the Chairman, when a motion that a Bill be taken into consideration has been carried, to submit the Bill, or any part of the Bill, to the Council clause by clause. When this procedure is adopted, the Chairman shall call each clause separately, and when the amendments relating to it have been dealt with, shall put the question, "that this clause (or as the case may be) this clause as amended, stands part of the Bill".
