Section 53 in The Mizoram Autonomous District Council (Constitution and Conduct of Business of the District Councils) Rules, 1974
53. Supply of list of business and questions to Deputy Commissioner.
- The Chairman shall cause a list of business and question to be supplied to the Deputy Commissioner, and if the Deputy Commissioner is of opinion that any question or part thereof relates to a matter falling outside the jurisdiction of the District Council, he shall request, in writing or otherwise, the Chairman not to allow the question or part thereof to be answered in the Council or he may advise the Chairman to allow the question or part thereof to be answered in such a way as may be specified in him:Provided that in the event of any difference of opinion arising between the Deputy Commissioner and the Chairman, the Deputy Commissioner shall refer the matter to the Administrator and pending the receipt of the orders of Administrator thereon the Chairman shall not allow the question to be answered in the Council.
