Section 73(2) in The Mizoram Autonomous District Council (Constitution and Conduct of Business of the District Councils) Rules, 1974
(2)All the rules which may be made by the District Council under sub-paragraph (1) of paragraph 2 of the Sixth Schedule with regard to matter specified in sub-paragraph (6) of that paragraph and also all rules with regard to other matter which are under the rule making power of the District Council shall be drafted by the Execution Committee and shall be placed by the Chief Executive Member before the District Council for consideration and continuation and the District Council in session shall have the power to amend, reconsider or replace the rule either in the Council or with the help of a Select Committee appointed by the Council.
