Section 12 in The Mizoram Autonomous District Council (Constitution and Conduct of Business of the District Councils) Rules, 1974
12. Vacation of offices of Chairman and Deputy Chairman.
- A member holding office as Chairman of the District Council of an Autonomous District or as Deputy Chairman of the District Council-(a)shall vacate has office if he ceases to be a member of the said Council;(b)may at any time by writing under his hand addressed, if such member is the Chairman, to the Deputy Chairman, and if such member is the Deputy Chairman, [resign] [Sic. As such printed in the Gazette.] his office; and(c)may be removed from his office by a resolution of the District Council as provided for in Rule 108.
