Section 84 in The Mizoram Autonomous District Council (Constitution and Conduct of Business of the District Councils) Rules, 1974
84. Reports by the Select Committee.
(1)After the publication of a Bill in the Gazette the Select Committee to which the Bill has been referred shall make a report thereon to the Chairman of the District Council.(2)Reports may be either preliminary or final.(3)The Select Committee shall, in their report, state whether or not in their judgement, the Bill has been so altered as to require republication.(4)It shall be stated in the report whether the Select Committee are unanimous or otherwise in their recommendations. The whole report shall be signed by all the members of the Select Committee:Provided that any member of a Select Committee may record a minute of dissent on any point, and if he does so, may either refrain from signing the report or sign it stating that he does so subject to his minute of dissent. He shall hand in his minute within such time as may be fixed by the Chairman of the Select Committee.
