Section 87(1) in The Mizoram Autonomous District Council (Constitution and Conduct of Business of the District Councils) Rules, 1974
(1)After the presentation of the final report of a Select Committee on a Bill the member in-charge may move-(i)that the Bill as reported by the Select Committee be taken into consideration, but any member may object to its being so taken into consideration if a copy of the report has not been available for the use of members for seven days and such objection shall prevail, unless the Chairman, in exercise of his discretion, allows the report to be taken into consideration;(ii)that the Bill be recommitted, either-(a)without limitation; or(b)with respect to particular clauses or amendments only; or(c)with instructions to the Select Committee to make some particular or additional provisions in the Bill.
