Section 116 in The Mizoram Autonomous District Council (Constitution and Conduct of Business of the District Councils) Rules, 1974
116. Voting of demands.
(1)The voting of demands for grants shall take place on such days not exceeding one week as the Chairman may allot for the purpose.(2)Of the days so allotted, not more than a day shall be taken up by the Council for discussion of any one demand. As soon as the maximum limit of time for discussion is reached the Chairman shall forthwith put every question necessary to dispose of the demand under discussion.(3)On the last day of the days so allotted, the Chairman shall forthwith put every question necessary to dispose of all the outstanding matters in connection with the demands for grant and the consideration thereof shall not be anticipated by any motion for adjournment of the interrupted in any manner whatsoever nor shall any dilatory motion be moved in regard thereto.
