Section 107(2) in The Mizoram Autonomous District Council (Constitution and Conduct of Business of the District Councils) Rules, 1974
(2)It shall not be permissible to the Chairman or to the Member of the Executive Committee concerned to give his consent to the moving of any motion in regard to any of the subject in regard to which a resolution cannot be moved and the decision of the Chairman on the point whether any motion is or is not within the restrictions imposed by sub-rule (2) of Rule 98 shall be final subject to the provisions of sub-rule (2) of Rule 96.
