Section 116(3) in The Mizoram Autonomous District Council (Constitution and Conduct of Business of the District Councils) Rules, 1974
(3)On the last day of the days so allotted, the Chairman shall forthwith put every question necessary to dispose of all the outstanding matters in connection with the demands for grant and the consideration thereof shall not be anticipated by any motion for adjournment of the interrupted in any manner whatsoever nor shall any dilatory motion be moved in regard thereto.
