Section 122 in The Mizoram Autonomous District Council (Constitution and Conduct of Business of the District Councils) Rules, 1974
122. Proceedings of the District Council.
(1)The Secretary to the District Council shall cause a report for the proceedings to the District Council at each of its meetings to be prepared as soon as possible after such meetings; he shall send copies of such reports to-(i)the Government through the Secretary to Government;(ii)the Chief Executive Member;(iii)the Deputy Commissioner;(iv)the Members of the District Council,(2)A copy of such report, when confirmed and signed by the Chairman shall be the record of the proceedings of the District Council.
