Section 34(2) in The Mizoram Autonomous District Council (Constitution and Conduct of Business of the District Councils) Rules, 1974
(2)The procedure for the election of the Deputy Chairman shall be the same as that for the election of the Chairman as provided for in Rule 33, except that-(i)the meeting for the election of the Deputy Chairman;(ii)sub-rule (6) of Rule 33 shall not be applicable; and(iii)rule 26 shall apply as it applies to the determination of any question at any sitting of a District Council.
