Section 107(1) in The Mizoram Autonomous District Council (Constitution and Conduct of Business of the District Councils) Rules, 1974
(1)Save in so far as is otherwise provided by these rule no discussion of a matter of general public interest shall take place otherwise than on a resolution move in accordance with the rules governing the moving of resolution except with the consent of the Chairman and of the Member of the Executive Committee in charge of the subject matter of the resolution.
