Section 89 in The Mizoram Autonomous District Council (Constitution and Conduct of Business of the District Councils) Rules, 1974
89. Notice of amendments.
(1)If a notice of a proposed amendment has not been sent to the Secretary three clear days before the meeting of the District Council at which the Bill is to be considered, any member may object to the moving of the amendment, and such objection shall prevail, unless the Chairman in his discretion, allows the amendment to be moved.(2)The Secretary shall cause every notice of a proposed amendment to be available for the use of each member.
