Section 82(6) in The Mizoram Autonomous District Council (Constitution and Conduct of Business of the District Councils) Rules, 1974
(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.
