Section 22 in The Mizoram Autonomous District Council (Constitution and Conduct of Business of the District Councils) Rules, 1974
22. Vacation of office of members of Executive Committee.
(1)A member holding office as Chief Executive Member or a member of the Executive Committee-(a)shall vacate his office if he ceases to be a member of the District Council;(b)may at any time by writing under his hand submit his resignation, if a member is the Chief Executive Member, through the Chairman and if such member is a member of the Executive Committee, through the Chief Executive Member to the Governor. On his resignation being accept by the Governor, the Chief Executive Member, or the Executive Member, as the case may be, shall be deemed to have vacated his office.(2)When the Chief Executive Member vacates or resign his office under sub-rule (1), the other members of the Executive Committee shall also cease to hold office as such and a new Executive Committee shall be constituted in accordance with the provisions of Rule 21:Provided that until a new Chief Executive Member has been elected and the Executive Committee reconstituted, the Administrator may, notwithstanding anything contained in sub-rule (1) of Rule 20, authorise any one member or more than one member of the District Council to carry out the duties of the Executive Committees, or may make such other arrangements as he thinks proper for carrying on with the works of the District Council.
