Section 192 in The Mizoram Autonomous District Council (Constitution and Conduct of Business of the District Councils) Rules, 1974
192. Report of Commissioner and procedure thereon.
(1)At the conclusion of the inquiry, the Commissioner shall report whether the returned candidate, or any other party to the petition who has under the provisions of the rules claimed the seat has been duly elected, and in so reporting shall have regard to the provisions of Rule 191.(2)The report shall further include a recommendation by the Commissioner as the total amount of costs which are payable and the person by and to whom such cost should be paid.(3)The report shall be in writing and shall be signed by the Commissioner. The Commissioner shall forthwith forward his report to the Government who, on receipt thereof shall issue orders in accordance with the report and publish the report in the Gazette and the orders of the Government shall be final.
