Section 81 in The Mizoram Autonomous District Council (Constitution and Conduct of Business of the District Councils) Rules, 1974
81. Discussion of Bills first reading.
(1)On the day on which any such motion is made, or any subsequent day to which the discussion is postponed, the principle of the Bill and its general provisions may be discussed but the details of the Bill must no be discussed further than is necessary to explain its principle.(2)At this stage no amendments to the Bill may to moved, but if the member-in-charge moves that the Bill-(a)be taken into consideration, any member may move as an amendment that the Bill be referred to a Select Committee or be circulated for the purpose of eliciting opinion thereon before a date to be mentioned in the motion; or(b)be referred to Select Committee, and any member may move as an amendment that the Bill be circulated for the purpose of eliciting opinion.(3)Where a motion that a Bill be circulated for the purpose of eliciting opinion has been carried in the Council and the Bill has been circulated in accordance with that direction, and opinions have been received thereon before the date mentioned in the motion, the member-in-charge, if he wishes to proceed with the Bill thereafter, must move that the Bill be referred to a Select Committee, unless the Chairman, in his discretion allows a motion to be made that the Bill be taken into consideration.
