Section 66 in The Mizoram Autonomous District Council (Constitution and Conduct of Business of the District Councils) Rules, 1974
66. Rules as to amendments.
(1)An amendment shall be relevant to and within the scope of the motion to which it is proposed.(2)An amendment shall be not be moved which has merely the effect of a negative vote.(3)After a decision has been given an amendment to any part of the motion on earlier part shall not be made.(4)An amendment on a motion must be inconsistent with the previous decision on the same motion given at any stage of the same bill or motion.(5)The Chairman may refuse to put an amendment which is, in his opinion, frivolous.
