Section 174(7) in The Mizoram Autonomous District Council (Constitution and Conduct of Business of the District Councils) Rules, 1974
(7)On receipt of a report under sub-rule (6) the Government shall decide whether the disqualification under Clause (9) of sub-rule (1) of Rule 18 has, in fact been incurred in any election to fill a seat with the result that the seat shall be declared vacant.
