Section 64 in The Mizoram Autonomous District Council (Constitution and Conduct of Business of the District Councils) Rules, 1974
64. Identical motions.
(1)Motions shall not raise a question substantially identical with one on which the Council has given a decision in the same session. The Chairman's decision on the point whether the question is substantially identical with the previous one shall be final.Explanation. - The Council shall not be deemed to have given a decision in respect of a Bill unless it has either passed the Bill into law or has rejected the Bill.(2)Where substantially identical motions stand in the name of two or more members, the Chairman unless the members have agreed, shall decide whose motion or motions shall be moved and other motions shall thereupon be deemed to be withdrawn.
