Section 46(5) in Mizoram Cooperative Societies Act, 2006
(5)Proceedings of all meetings of the Annual General Assembly, Special Assembly, Managing committee of the Primary and Secondary Cooperatives shall be submitted to the concerned District Cooperative Officers for approval, and in case federal Cooperatives to the Registrar for approval. Until and unless such approval is obtained from such competent authority proceedings of such meeting shall not be valid and all decisions taken in such meetings shall not have legal force or, validity or binding.
