Section 74 in The Mizoram Autonomous District Council (Constitution and Conduct of Business of the District Councils) Rules, 1974
74. Introduction of Bills.
(1)Bills, shall be introduced on behalf of the Executive Committee by any Member of the Executive Committee and such Bill shall hereinafter be referred to as "Official Bills."Bills may also be introduced by other members of the District Council in their individual right and such Bills shall hereinafter be referred to as private member's Bills"(2)The Chief Executive Member, subject to the provisions of sub-rule (3) shall cause every official Bill (together with the Statement of Objects and Reasons accompanying) to be published in the Gazette and in such manner as he may deem appropriate within a period of not less than 30 days before the commencement of the session of the District Council in which the Bills is to be introduced; provided that the period of 30 days may be waived by the order of the Chairman of the Council if he is satisfied that there is an urgency for doing so. When a Bill has thus been published, it shall not be necessary to move for leave to introduce the Bill, and if the Bill is afterwards introduced, it shall be necessary to publish it again.(3)(a)No Bill with respect to any matter which requires the assent of the Administrator under any of the provisions of the Sixth Schedule shall be introduced in the District Council without the prior approval of Administrator. Bills on any other matters may be introduced in the District Council without such prior approval and copies of all the Bills whether of official or of private members' shall be sent to the Administrator and the Deputy Commissioner sufficiently in advance.(b)If it is found that any Bill refers to matters falling outside the jurisdiction of the District Council the Administrator may direct that the Bill shall not be introduced in the District Council and the decision of the Administrator in this matter shall be final(c)On receipt of the orders of the Administrator that a Bill shall not be introduced in the District Council, the Chairman of the Council shall not allow the Bill to be introduced.
