Section 93 in The Mizoram Autonomous District Council (Constitution and Conduct of Business of the District Councils) Rules, 1974
93. Formal revision of Bill and submission of it to Chairman for authentication and to administrator for assent.
(1)When a Bill has been passed by the District Council, the Secretary shall, if necessary, renumber the clauses, revise and complete the marginal notes thereof and make such purely formal consequential amendments therein as may be required and a copy of the Bill shall be submitted to the Chairman and shall be signed by him.(2)After a Bill has been so authenticated by the Chairman, the Secretary to the District Council shall send an authenticated copy of each of the following to:(i)the Administrator, through the Secretary to Government for his assent where it is so required under any provisions of the Sixth Schedule.(ii)the Administrator, through the Secretary to Government for Information where the former's agent is not specifically required under the provisions of the Schedule;(iii)the Chief Executive Member for Information;(iv)the Deputy Commissioner for Information.
