Section 138(3) in The Mizoram Autonomous District Council (Constitution and Conduct of Business of the District Councils) Rules, 1974
(3)If the number of such candidates is less than the number of seats to be filled, the Returning Officer shall declare all such candidates, if any, to be elected to fill as many of those seats as possible and the Government shall, by a notification in the Gazette, call upon the constituency to elect a person or persons to fill the remaining seat or seats, as the case may be, within such time as may be specified in the notification:Provided that where the constituency having already called upon under this sub-rule, has failed to elect a person or the requisite number of persons, to fill the seat or seats, the Administrator shall not be bound again to call upon the constituency to elect a person or persons until such time, if any, as he thinks fit.
