Section 8 in The Mizoram Autonomous District Council (Constitution and Conduct of Business of the District Councils) Rules, 1974
8. Duration of District Council.
(1)Every District Council, unless sooner dissolved, shall continue for 5 years from the date appointed for its first meeting:Provided that the said period may be extended by the Administrator by notification in the Gazette for a period not exceeding one year at a time.(2)Term of the members of the District Councils. - The elected members of a District Council shall hold office during the life of the District Council as provided in sub-paragraph (6-A) of paragraph 2 of the Sixth Schedule to the Constitution, and the nominated members shall hold office at the pleasure of the Administrator:Provided that a member elected to fill a casual vacancy shall hold office only for the remainder of the term of office of the member whom he replaces.(3)Notwithstanding anything contained in these rules, the term of office of the Member of the Executive Committee of a District Council, who are in office immediately prior to the date of dissolution of the Council as provided in sub-rule (1) shall continue till the date of the formation of the Executive Committee of the newly elected District Council.
