Section 72(2) in The Mizoram Autonomous District Council (Constitution and Conduct of Business of the District Councils) Rules, 1974
(2)If the Chairman is of opinion that the motion is in order, he shall read the motion to the Council and shall request those members who are in favour of leaving being granted to rise in their places and if not less than one-fourth of the members present rise accordingly, the Chairman shall intimate that leave is granted and that the motion will be taken on such day, not being more than two days and not less than twenty-four hours from the time at which leave is asked for as he may appoint:Provided that if exigencies of business require, the Chairman shall have power to relax the rule and take up the motion earlier than twenty-four hours.
