Section 100 in The Mizoram Autonomous District Council (Constitution and Conduct of Business of the District Councils) Rules, 1974
100. Motion and withdrawal of resolution.
(1)A member in whose name a resolution appears in the list of business shall, when called upon either-(a)decline to move the resolution, in which case he shall confine himself to a mere statement to the effect; or(b)more the resolution, in which case he shall commence his speech by a formal motion in the terms appearing on the list of business.(2)If the member when called upon is absent the resolution standing in his name shall be considered to have been withdrawn:Provided that with the consent in writing of such member and with the permission of the Chairman any other member may move the resolution;Provided further that if such a resolution stands in the name of another number present in the meeting of the District Council, such member may be permitted by the Chairman to move that resolution.
