Section 54(1) in The Mizoram Autonomous District Council (Constitution and Conduct of Business of the District Councils) Rules, 1974
(1)A question may be asked for the purpose of obtaining information on a matter of public concern within the special concern within the special cognisance of the member to whom it is addressed.No question shall be asked in regard to any of the following subjects namely:(i)any matter which is under adjudication by a court of law having jurisdiction in any part of the Union of India, and(ii)any matter relating to the conduct of any Judge or any Magistrate in the discharge of his duties.
