Section 205(3) in The Mizoram Autonomous District Council (Constitution and Conduct of Business of the District Councils) Rules, 1974
(3)The person to whom this rule applies are the Returning Officer, Additional Returning Officer, Presiding Officer, Polling Officers and any other person appointed to perform any duty in connection with the preparation of an electoral roll, the receipt of nominations or withdrawal of candidature or the recording or counting of votes at an election; and the expression "official duty" shall, for the purpose of this rule, be construed accordingly, but shall not include duties imposed otherwise than by or under the rules of this Part.
