Section 211(a) in The Mizoram Autonomous District Council (Constitution and Conduct of Business of the District Councils) Rules, 1974
(a)is convicted of an offence punishable under Section 171-E or Section 171-F of the Indian Penal Code (Act XLV of 1860) or of an offence under Rule 206 or Clause (a) of sub-rule (2) of Rule 207; or
