Section 18(1)(c) in The Mizoram Autonomous District Council (Constitution and Conduct of Business of the District Councils) Rules, 1974
(c)if he is not a citizen of India or has not voluntarily acquired a citizenship of a foreign state or is under any acknowledgement of allegiance or adherence to a foreign state;(cc)if and for so long as, there subsists a contract entered into by him in the course of his trade or business with the District Council for the supply of goods to, or for the execution of any works undertaken by, the District Council;