Section 214 in The Mizoram Autonomous District Council (Constitution and Conduct of Business of the District Councils) Rules, 1974
214. Disqualification for being an election agent.
- Any person who is for the time being disqualified under the foregoing provisions of this Chapter for being a member of the District Council of an Autonomous District or for voting at elections, shall, so long as the disqualification exists, also be disqualified for being an election agent at any election.
