Section 49 in The Mizoram Autonomous District Council (Constitution and Conduct of Business of the District Councils) Rules, 1974
49. Vacation of seats by members for continuous absence.
(1)If a member funds that at any time he is unable to attend the meeting of the District Council for a period of thirty consecutive days computed in the manner provided in sub-rule (5) of Rule 17, he shall apply to the Chairman for the permission of the District Council to be so absent.(2)Such application shall be disposed of as if it was a motion under Chapter V of this Part.(3)The Secretary shall inform the member, as soon as possible, of the decision of the Council on his application.(4)If a member is absent from the meetings without permission of the District Council for a period of thirty consecutive days or more, computed in the manner provided in sub-rule (5) of Rule 17, the Chairman shall bring that fact to the notice of the District Council. The District Council shall then decide as to whether the seat of the absent member should be declared vacant in the manner provided in sub-rule (2).(5)If the District Council declares the seat of the member to be vacant, the Secretary shall communicate such declaration to the Administrator through the Deputy Commissioner and to the member concerned.(6)The Secretary shall keep a list showing the attendance of each member and such list shall be made available for inspection by members.
