Section 80 in The Mizoram Autonomous District Council (Constitution and Conduct of Business of the District Councils) Rules, 1974
80. Persons by whom motions in respect of Bill be made.
(1)No motion that a Bill be taken into consideration or be passed shall be made by any member in-charge of the Bill and no motion that a Bill be referred to a Select Committee or be circulated or re-circulated for the purpose of eliciting opinion thereon shall be made by any member other than the Member-in-charge except by way of amendment to a motion made by the Member-in-charge.(2)For the purpose of this rule Member-in-charge of the Bill means, in the case of an official Bill, any member acting on behalf of the Executive Committee and in any other case the member who has introduced the Bill.
