Section 17(5) in The Mizoram Autonomous District Council (Constitution and Conduct of Business of the District Councils) Rules, 1974
(5)If for a period of 30 days a member of a District Council is without permission of the Council absent from all meetings thereof, the Council may declare has seat vacant; provided that in computing the said period of 30 days no account shall be taken by any period during which the Council is prorogued or is adjourned for more than 3 consecutive days.
