Section 206(2) in The Mizoram Autonomous District Council (Constitution and Conduct of Business of the District Councils) Rules, 1974
(2)If the Presiding Officer or a polling station has reason to believe that any person is committing or has committed an offence punishable under sub-rule (1) such other may, before such person leaves the polling station, arrest or direct a police officer to arrest such person and may search such person or cause him to be searched by a police officer:Provided that when it is necessary to cause a women to be searched, the search shall be made by another woman with strict regard to decency.
