Section 127(1) in The Mizoram Autonomous District Council (Constitution and Conduct of Business of the District Councils) Rules, 1974
(1)When the seal of an elected member of a District Council becomes vacant or the election of a member is declared void, the Administrator shall, by notification in the Gazette, call upon and constituency to elect a person to fill the vacancy within such time as may be specified in the notification, and these rules shall apply, as far as may be to the procedure for the election of a member to fill such a vacancy.
