Section 54 in The Mizoram Autonomous District Council (Constitution and Conduct of Business of the District Councils) Rules, 1974
54. Subject matter of a question.
(1)A question may be asked for the purpose of obtaining information on a matter of public concern within the special concern within the special cognisance of the member to whom it is addressed.No question shall be asked in regard to any of the following subjects namely:(i)any matter which is under adjudication by a court of law having jurisdiction in any part of the Union of India, and(ii)any matter relating to the conduct of any Judge or any Magistrate in the discharge of his duties.(2)If any doubt arises as to whether any question is or is not within the restriction imposed by sub-rule (1) the Chairman shall decide the point and his decision shall be final.(3)Any questions relating to any Government Officer or Public Servant which may cast or likely to cast aspersions on the person in so far as it relates to the official discharge of his duties [* * *] [Sic. Sequence of the sentence is missing in the Gazette. The words 'shall be decided by the Chairman whose decision shall be final,' should be added at the end to have the sequence.].
