Section 41(2) in The Mizoram Autonomous District Council (Constitution and Conduct of Business of the District Councils) Rules, 1974
(2)A member while speaking shall not-(i)reflect upon the conduct of the President of India or any Governor of a State or Administrator of a Union Territory (as distinct from the Government of the State or the Government of the Union Territory Administration, as the case may be) or any Court of law in the exercise of its judicial functions:(ii)utter unreasonable or seditious words;(iii)use offensive expressions regarding the Parliament or the Legislature of a State or Union Territory;(iv)refer to any matter of fact on which a judicial decision is pending;(v)make a personal charge against the Chairman or/and other member; or(vi)use his right of speech, after due warning from the Chairman, for the purpose of wilfully and persistently obstructing the District Council.
