Section 125 in The Mizoram Autonomous District Council (Constitution and Conduct of Business of the District Councils) Rules, 1974
125. Holding of general elections.
(1)As soon as may be after the commencement of the Mizoram District Councils (Miscellaneous Provisions) Order, 1972, a general election shall be held under these rules for the constitution of a new District Council for each Autonomous District and thereafter a general election shall be held on the expiration of the duration of the then existing District Council or on its dissolution.(2)For the constitution of District Council for the first time under these rules or, on the expiration of the duration of an existing District Council or on its dissolution the Government shall, by notification in the Gazette, call upon every constituency to elect a member or members in accordance with these rules within such time as may be specified in such notification:Provided that, if the Government consider fit, the said notification may be issued at any time not being more than six months prior to the date on which the duration of the District Council would expire in the ordinary course of events;Provided further that for the constitution of a District Council for the first time under these rules the said notification may be issued when the Administrator thinks fit.
