Section 93(2) in The Mizoram Autonomous District Council (Constitution and Conduct of Business of the District Councils) Rules, 1974
(2)After a Bill has been so authenticated by the Chairman, the Secretary to the District Council shall send an authenticated copy of each of the following to:(i)the Administrator, through the Secretary to Government for his assent where it is so required under any provisions of the Sixth Schedule.(ii)the Administrator, through the Secretary to Government for Information where the former's agent is not specifically required under the provisions of the Schedule;(iii)the Chief Executive Member for Information;(iv)the Deputy Commissioner for Information.
