Section 96(1) in The Mizoram Autonomous District Council (Constitution and Conduct of Business of the District Councils) Rules, 1974
(1)A member who wishes to move a resolution, except a resolution contemplated by Clause (c) of Rule 12 and provided under Rule 107, shall give fifteen days' notice before the opening day of the session of his intention and shall, together with the notice, submit a copy of the resolution which he wishes to move;Provided that the Chairman, with the consent of the Chief Executive Member, may allow a resolution to be entered on the list of the business at shorter notice than fifteen days.
