Section 51 in The Mizoram Autonomous District Council (Constitution and Conduct of Business of the District Councils) Rules, 1974
51. Notice of question.
- A member who wishes to ask a question shall give notice in writing to the Secretary at least 15 (fifteen) clear days before the meeting of the District Council at which he desires to put the question and shall, together with the notice submit a copy of the question of questions which he wishes to ask:Provided that the Chairman may, with the consent of the Chief Executive Member, allow a question to be put at shorter notice than fifteen days, or may extend the time for answering the question to a subsequent meeting.
