Section 31 in The Mizoram Autonomous District Council (Constitution and Conduct of Business of the District Councils) Rules, 1974
31. Savings.
- Notwithstanding anything contained in Rule 30, if at any time, except when the District Council is in session, an emergency arises which renders it necessary for the Executive Committee to take immediate action in respect of any matter or matters specified in Clauses (a), (b), (c), (d), (e), (f) of sub-rule (1) of Rule 30, the Executive Committee may take such action thereon as the emergency appears to it to require, but every such case shall be forthwith reported to the Deputy Commissioner and Administrator and shall be laid before the District Council at its next session for confirmation of the action taken by the Executive Committee together with the view/decision of the Administrator for such action as may be decided by the Council.
