Section 129(1) in The Mizoram Autonomous District Council (Constitution and Conduct of Business of the District Councils) Rules, 1974
(1)Save in so far as is otherwise provided in these rules every person who is-(a)a citizen of India and ordinarily resident in a constituency for not less than 180 days during the qualifying period;(b)not below the age of twenty-one (21) on the qualifying date;(c)not of unsound mind and one not stand for declared by a competent Court;(d)for the time being not disqualified from voting under the provisions of any law relating to contempt or illegal practices and other offences in connection with election;shall be entitled to vote at any election to the District Council of an Autonomous District;Provided that a person not belonging to a Scheduled Tribe shall not be entitled to so vote unless he is permanently resident within the territorial limits of the said Autonomous District.
