Section 2 in The Mizoram Autonomous District Council (Constitution and Conduct of Business of the District Councils) Rules, 1974
2. Definitions.
- In these Rules except where it is otherwise expressly provided or the context otherwise requires-(1)"Administrator" means the Administrator of the Union Territory of Mizoram appointed by the President under Article 239 of the Constitution;(2)"Autonomous District" means an area deemed as such under paragraph 20 (B) of the Sixth Schedule to the Constitution of India;(3)"Chairman" means the Chairman of the District Council and includes any person for the time being performing the duties of the Chairman;(4)"Constitution" means the Constitution of India;(5)"Constituency" means a constituency for the purpose of election to the District Council of an Autonomous District;(6)"Corrupt practice" means any of the practices specified in Rule 193 or Rule 194 of these Rules;(7)"Deputy Commissioner" means the Deputy Commissioner of Chhimtuipui District;(8)"District Council" means the District Council of an Autonomous District constituted under the provisions of Paragraph 20(B) of the Sixth Schedule to the Constitution of India;(9)[* * *] [No. (9) missing in the Gazette. Hence printed as such.](10)"Elector" in relation to a constituency means a person whose name is for the time being entered in the electoral roll of that constituency;(11)"Executive Committee" means the executive committee of an Autonomous District Council in Mizoram;(12)"Gazette" means the Mizoram Gazette;(13)"Illegal practice" means any of the practices specified in Rule 195 of these Rules;(14)"Member" means a member of the Autonomous District Council;(15)"Motion" means a proposal made by a member for consideration of the District Council relating to any matter which may be discussed by the said council and includes an amendment or resolution;(16)"Regulation" means a motion for the purpose of discussing a matter of general public interest;(17)"Secretary" means Secretary to the Government of Mizoram dealing with the Autonomous District Council in Mizoram;(18)"Schedule" means Sixth Schedule to the Constitution of India;(19)"Scheduled Tribe or tribes" means tribe or tribes specified in Part II Mizoram of the Fifth Schedule to the North-Eastern Areas (Reorganisation) Act, 1971.(20)"Session" means the whole period from the time the District Council duly assemble to the time when it is prorogued.Note. - Any expression not defined in these Rules, but occurring therein shall be deemed to have the same meaning in which they are used in the Constitution and/or the Central General Clauses Act, 1897.
