Section 193(b) in The Mizoram Autonomous District Council (Constitution and Conduct of Business of the District Councils) Rules, 1974
(b)the names of the persons (if any) who have been proved at the inquiry to have been guilty of any corrupt or illegal practice with any such recommendations as the Commissioner may desire to make for the exemption of any such persons from any disqualification they may have incurred in these connection under these rules:
