Section 79 in The Mizoram Autonomous District Council (Constitution and Conduct of Business of the District Councils) Rules, 1974
79. Motion after introduction.
- When a Bill is introduced or on some subsequent occasion, the member in charge may make one of the following motions in regard to the Bill, namely;(a)that it be taken into consideration by the Council after introduction at once or at some further day to be than mentioned; or(b)that it be referred to Select Committee; or(c)that it be circulated for the purpose of eliciting opinion thereon:Provided that if a member gives notice of a particular motion specified in (a), (b) and (c), he shall not be permitted to move a different motion;Provided further that no such motion shall be made until after copies of the Bill have been made available for the use of all members, and that any member may object to any such motion being made unless copies of the Bill have been so available for seven days before the motion is made and such objection shall prevail unless the Chairman in his discretion allows the motion to be made.
