Section 52 in The Mizoram Autonomous District Council (Constitution and Conduct of Business of the District Councils) Rules, 1974
52.
The Chairman may within the period of notice disallow any question or any part of the question on the ground that it relates to a matter which is not the concern of the District Council as provided for in the Sixth Schedule to the Constitution, and if he does so, the question or part of the question shall not be placed on the list of questions.
