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State of Mizoram - Section

Section 218 in The Mizoram Autonomous District Council (Constitution and Conduct of Business of the District Councils) Rules, 1974

218. Jurisdiction of Civil Courts barred.

- No civil court shall have jurisdiction to question the legality of any action taken or of any decision given by the Returning Officer or by any other person appointed under these rules in connection with an election.Appendix I[Rule 11(3)]Budget Estimate[Showing the probable receipt and expenditure of District Council of..........District for the year 19....]
Head of Receipt Estimate for the year 19..... Actual receipt for 9 months for current year19...... Actual receipt for previous year 19.... Sanctioned estimate for current year 19......
  Probable balance at the commencement of the year  
I. Land Revenue  
  Ordinary revenue  
  Sale proceeds of waste land  
  Rents etc. of fisheries  
  Rates and cesses on land  
  Land registration and mutation fees  
  Stone quarries  
  Coal mines  
  Mineral oil including petroleum oil/revenue  
  Grazing tax  
  Poll, capitation, house and hoe taxes  
  Fees, fines and forfeitures in revenue courts  
  Fees or tax for use of canal or water course for the purposeof agriculture  
II. Stamp  
A. Non-judicial sale or other non-judicial stamps  
  Duty on impressing documents  
  Fines and penalties  
  Miscellaneous  
  Deduct-Refunds  
B. Judicial Courts Fees  
  Court fees realised in stamps  
  Sale of stamps  
  Fines and penalties  
  Miscellaneous  
  Deduct-Refunds  
III. Forest  
  (a) Royalty, etc. on-Timber firewood, bamboos, elephants  
  Other forest produce  
  (b) Miscellaneous-Fees for registering documents  
  Fees for copies of registered documents  
IV. Registration  
  Fees for registering documents  
  Fees for copies of registered documents  
  Deduct-Refunds  
V. Administration of justice  
  Court fees realised in cash  
  General fees, fines and forfeitures  
  Miscellaneous fees and fines  
VI. Marriage licence fees  
VII. Taxes on animals, vehicles and boats  
VIII. Taxes on profession, trades, callings and employment  
IX. Taxes On entry of goods into markets for sale therein  
X. Taxes on passengers and goods carried in ferries  
XI. Taxes for the maintenance of schools  
XII. Taxes for the maintenance of dispensaries  
XIII. Taxes for the maintenance of roads  
XIV. Royalties on minerals  
XV. Income from cattle ponds  
XVI. Loans, advances and sanctions from Government of Mizoram  
XVII. Extraordinary receipts  
1. Pay of officers-  
  1. Members of Executive Committee  
  2. Secretary  
  3. Judicial Officers  
2. Pay of establishment-  
  1. Primary school teacher  
  2. Doctors  
  3. Road Overseers  
  4. Road Mohorers  
  5. Tax Collectors  
  6. Clerks  
  7. Servants  
3. Allowances and honoraria travelling allowances of officers;travelling allowances of establishment  
4. Contingencies-Pay of contingency menials, purchase ofstationery; revenue collection charges  
5. Grants-in-aid to primary schools  
6. Miscellaneous expenditure in connection with the maintenanceetc. of primary schools, dispensaries, markets, cattle-poundsferries, fisheries, road and water-ways  
7. Other miscellaneous expenditure  
Appendix IIList of Returning Officers[Rule 131 (1)]
Constituencies Returning Officers Other persons authorised to perform the functionsof Returning Officer
1. Constituencies in Pawi Autonomous District Deputy Commissioner Chhimtuipui District Sub-Divisional Officer, Lawngtlai
2. Constituencies in Lakher Autonomous District Deputy Commissioner Chhimtuipui District Election Officer, Saiha
3. Constituencies in Chakma Autonomous District Deputy Commissioner Chhimtuipui District Sub-Divisional Officer, Chawngte
Appendix III[Rule 134 (3)]Nomination paperName of the Constituency for which the candidate is nominated...............................Name of candidate....................................Father's or husband's name..................................Age....................................Address.....................................Constituency on the electoral roll of which the name of the candidate is included.................................No. of the candidate in the electoral roll of the constituency in which his name is included.................................Name of proposer...................................No. of the proposer in the electoral roll of the constituency..........Signature of the proposer...................................Name of the seconder......................................No. of the seconder in the electoral roll of the constituency..........................................Signature of seconder..........................Declaration by CandidateI hereby declare that I agree to this nomination.Date.............Signature of candidateI hereby declare that U have appointed...........to be my election agent.Signature of candidateI hereby declare that I have selected as the symbol for my election (To be filled in by the Returning Officer or other authorised person).Serial No.................Certificate of delivery.........This nomination paper was delivered to me at my office, at (date and hour)Returning OfficerAppendix IVList of Symbols[Rules 134 (6)]