Section 132(2) in Mizoram Cooperative Societies Act, 2006
(2)Every rule made by government under sub-section (1) shall be laid before the state legislature while it is in session. When the state assembly is not in session and if the government is of the opinion that certain rules have to be framed and put into use immediately in public interest, the government may do so, However. the same shall e laid before the state legislature immediately on its ensuing assembly within thirty days for suggestions and modifications. if any, by the legislature and the rules deemed to have been modified to the extent of suggestions and modifications made by the legislature.
