Section 108 in The Mizoram Autonomous District Council (Constitution and Conduct of Business of the District Councils) Rules, 1974
108. Resolution for removal of Chairman.
(1)Any resolution to the Chairman or the Deputy Chairman from office shall be read to the District Council by the person presiding who shall then request the members who are in favour of leave being granted to move the resolution, to rise in their places and, if not less than one-fourth of the members present rise accordingly, the person presiding shall allow the resolution to be moved. If less than one-fourth of the member rise, the person presiding shall inform the member who may have given the notice that he has not the leave of the Council to move it.(2)If leave is granted for the resolution to be moved, it shall be disposed of in accordance with the procedure laid down in the foregoing rule in this Chapter.
