Section 208 in The Mizoram Autonomous District Council (Constitution and Conduct of Business of the District Councils) Rules, 1974
208. Prosecution regarding certain offences.
(1)If the Government have reasons to believe that any offence punishable under Rule 200 or under Rule 205 or under Clause (a) of sub-rule (2) of Rule 207 has been committed in reference to any election within an Autonomous District, the Government shall cause such inquiries to be made and such prosecutions to be instituted as the circumstances of the case may require.(2)No court shall take cognisance of any offence punishable under Rule 200 or under Rule 205 or under Clause (a) of sub-rule 207 unless there is a complaint made by order of or under authority from the Government.
