Section 82 in The Mizoram Autonomous District Council (Constitution and Conduct of Business of the District Councils) Rules, 1974
82. Composition of Select Committee.
(1)The member of the Executive Committee who is concerned with the subject and the member who introduced the Bill, shall be members of the Select Committee.(2)The other members of the Select Committee shall be named in the motion proposing reference to the Committee and their appointment shall be subject to the vote of the Council.(3)The member of the Executive Committee shall ordinarily be the Chairman of the Committee.(4)In the case of an equality of votes the fact of such equality shall be reported in the proceedings.(5)The Select Committee may hear expert advice and representative of special interests effected by the measure before them.(6)It may, for this purpose, require any person residing within the limits of the District Council to attend before it as witness or to produce before it such papers and records as it may think necessary and thereupon a requisition in writing shall be sent to the person concerned, over the signature of the Chairman of the Select Committee.
