Section 14 in The Mizoram Autonomous District Council (Constitution and Conduct of Business of the District Councils) Rules, 1974
14. Chairman and Deputy Chairman not to preside in certain cases.
(1)At any sitting of the District Council, while any resolution for the removal of the Chairman from his office is under consideration, the Chairman, or while any resolution for the removal of the Deputy Commissioner from his office is under consideration, the Deputy Chairman shall not, though he is present, preside, and the provisions of sub-rule (2) of Rule 13 shall apply in relation to sitting from which the Chairman or, as the case may be, the Deputy Chairman, is absent.(2)The Chairman shall have the right to speak in and otherwise to take part in the proceedings of the District Council while any resolution for his removal from office is under consideration in the Council and shall, notwithstanding anything in Rule 26 be entitled to vote only in the first instance, on such resolution or any other matter during such proceedings but not in the case of an equity of votes.
