Section 30 in The Mizoram Autonomous District Council (Constitution and Conduct of Business of the District Councils) Rules, 1974
30. Functions of Executive Committee.
(1)The Executive Committee shall dispose of all matters hereinafter specified which shall be referred to the District Council and then to the Administrator or final approval.(2)The matters excepted under sub-rule (1) are-(a)cases involving any important change in the administrative system of the Autonomous Districts or any important departure from accepted policy or practice;(b)proposals for making regulations, rules or laws as authorised under the provisions of the Sixth Schedule to the Constitution;(c)cases which seriously affect or likely to affect seriously, the peace or good to Government or any Autonomous District or affect relations with any such area;(d)cases affecting the relations of Government with the Autonomous District Council;(e)all correspondence of importance with the Government;(f)all important appointments.(3)All matters specified in sub-rule (2) and all other matters required to be placed before the District Council shall be sent to the Secretary to the District Council in writing for placing before the said Council.(4)Matters affecting minorities.(5)Any other matter which under the Sixth Schedule to the Constitution requires prior approval of the Administration.
