Section 74(3) in The Mizoram Autonomous District Council (Constitution and Conduct of Business of the District Councils) Rules, 1974
(3)(a)No Bill with respect to any matter which requires the assent of the Administrator under any of the provisions of the Sixth Schedule shall be introduced in the District Council without the prior approval of Administrator. Bills on any other matters may be introduced in the District Council without such prior approval and copies of all the Bills whether of official or of private members' shall be sent to the Administrator and the Deputy Commissioner sufficiently in advance.(b)If it is found that any Bill refers to matters falling outside the jurisdiction of the District Council the Administrator may direct that the Bill shall not be introduced in the District Council and the decision of the Administrator in this matter shall be final(c)On receipt of the orders of the Administrator that a Bill shall not be introduced in the District Council, the Chairman of the Council shall not allow the Bill to be introduced.
