Section 73 in The Mizoram Autonomous District Council (Constitution and Conduct of Business of the District Councils) Rules, 1974
73.
(1)The District Council, in respect of all the areas within its jurisdiction shall make or amend laws, regulations and rules in respect of all matters falling within its purview as specified in the Schedule.(2)All the rules which may be made by the District Council under sub-paragraph (1) of paragraph 2 of the Sixth Schedule with regard to matter specified in sub-paragraph (6) of that paragraph and also all rules with regard to other matter which are under the rule making power of the District Council shall be drafted by the Execution Committee and shall be placed by the Chief Executive Member before the District Council for consideration and continuation and the District Council in session shall have the power to amend, reconsider or replace the rule either in the Council or with the help of a Select Committee appointed by the Council.(3)All rules thus made and confirmed by the District Council be authenticated and signed by the Chairman of the Council. A copy of such rules shall be submitted to the Administrator for information through the Secretary to Government and also a copy thereof shall be sent to the Deputy Commissioner and also to the Chief Executive Member.(4)All rules which may be made by the District Council with approval of the Administrator shall be drafted by the Executive Committee and after being passed by the District Council with or without amendments, shall be presented to Administrator for his approval.(5)All rules thus made and passed by the District Council after being approved by the Administrator in case of rules requiring such approval under any of the provisions of the Sixth Schedule shall be published in the Mizoram Gazette and on such publication shall come into force.(6)All proposals to make and amend laws and regulations shall be introduced in the District Council in the form of Bills.
