Section 98 in The Mizoram Autonomous District Council (Constitution and Conduct of Business of the District Councils) Rules, 1974
98. Restriction on subject for discussion.
(1)Every resolution shall be in the form of a declaration of opinion by the District Council indicating whenever necessary, a line of action to be taken by the Council.(2)No resolution shall be moved in regard to any matter falling outside the jurisdiction of the District Council and to any of the following subjects, namely:(a)any matter which is under adjudication by a Court of law having jurisdiction in any part of the Union of India;(b)any matter relating to the conduct of any judge or Magistrate,(3)Subject to the provisions of sub-rule (2) of Rule 96, the decision of the Chairman on the point whether any resolution is or is not within the restriction imposed by sub-rule (2) shall be final.
