Section 96 in The Mizoram Autonomous District Council (Constitution and Conduct of Business of the District Councils) Rules, 1974
96. Notice of resolution.
(1)A member who wishes to move a resolution, except a resolution contemplated by Clause (c) of Rule 12 and provided under Rule 107, shall give fifteen days' notice before the opening day of the session of his intention and shall, together with the notice, submit a copy of the resolution which he wishes to move;Provided that the Chairman, with the consent of the Chief Executive Member, may allow a resolution to be entered on the list of the business at shorter notice than fifteen days.(2)Immediately on receipt of the notice of a resolution under sub-rule (1) the Chairman shall send a copy of the resolution to the Deputy Commissioner. The Deputy Commissioner shall have power to disallow any resolution on the ground that it related to matters falling outside the jurisdiction of the District Council. When a resolution is so disallowed, the Deputy Commissioner shall intimate the fact to the Chairman; 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 thereon and the Chairman shall not include the resolution in the list of business.
