Section 209 in The Mizoram Autonomous District Council (Constitution and Conduct of Business of the District Councils) Rules, 1974
209. Offences entailing disqualification.
(1)The offence punishable with imprisonment under Section 171-E or Section 171-F of the Indian Penal Code (Act XLV of 1860) and offences punishable under Rule 206 or Clause (a) of sub-rule (2) of Rule 207 shall entail disqualification for membership of the District Council of an Autonomous District.(2)The period of such disqualification shall be six years from the date of the conviction of the offence.
