Section 127 in The Mizoram Autonomous District Council (Constitution and Conduct of Business of the District Councils) Rules, 1974
127. Casual vacancies.
(1)When the seal of an elected member of a District Council becomes vacant or the election of a member is declared void, the Administrator shall, by notification in the Gazette, call upon and constituency to elect a person to fill the vacancy within such time as may be specified in the notification, and these rules shall apply, as far as may be to the procedure for the election of a member to fill such a vacancy.(2)If a vacancy occurs in the case of a nominated member the Administrator shall nominate to the vacancy a person having the necessary qualification under these rules.
