Section 100(1) in The Mizoram Autonomous District Council (Constitution and Conduct of Business of the District Councils) Rules, 1974
(1)A member in whose name a resolution appears in the list of business shall, when called upon either-(a)decline to move the resolution, in which case he shall confine himself to a mere statement to the effect; or(b)more the resolution, in which case he shall commence his speech by a formal motion in the terms appearing on the list of business.
