Section 30(2) in The Mizoram Autonomous District Council (Constitution and Conduct of Business of the District Councils) Rules, 1974
(2)The matters excepted under sub-rule (1) are-(a)cases involving any important change in the administrative system of the Autonomous Districts or any important departure from accepted policy or practice;(b)proposals for making regulations, rules or laws as authorised under the provisions of the Sixth Schedule to the Constitution;(c)cases which seriously affect or likely to affect seriously, the peace or good to Government or any Autonomous District or affect relations with any such area;(d)cases affecting the relations of Government with the Autonomous District Council;(e)all correspondence of importance with the Government;(f)all important appointments.
