Section 209(1) in The Mizoram Autonomous District Council (Constitution and Conduct of Business of the District Councils) Rules, 1974
(1)The offence punishable with imprisonment under Section 171-E or Section 171-F of the Indian Penal Code (Act XLV of 1860) and offences punishable under Rule 206 or Clause (a) of sub-rule (2) of Rule 207 shall entail disqualification for membership of the District Council of an Autonomous District.
