Section 118 in The Mizoram Autonomous District Council (Constitution and Conduct of Business of the District Councils) Rules, 1974
118. Motion at this stage.
(1)No motion for appropriation can be made on the recommendation of the Chief Executive Member communicated to the District Council.(2)Motions may be moved at this stage to refuse or reduce the total amount of any demand for grant or to omit or reduce the amount of any of it or unit of appropriation composing the grant.(3)If any such motion be carried by the District Council the decision would be final under Rule 110.(4)When tabling a motion for reduction, it is to be for a reduction or omission of the amount of an item, a member shall give full details of the reduction or omission proposed by him with reference to original provision in the budget.(5)When several motions for substantial reductions relating to the same demand are offered they shall be discussed in the corner in which the head to which they relate appear in the Budget ordinarily; the largest reduction under a grant or an item of a grant will be taken up first and the smallest reduction last, but this arrangement may be altered by the Chairman at this discretion to expedite the business of the Council.
