Section 78 in The Mizoram Autonomous District Council (Constitution and Conduct of Business of the District Councils) Rules, 1974
78. Motion for leave to introduce a Bill.
(1)As soon as may be after the notice of a motion under sub-rule (2) of Rule 75 has been received, the Chairman shall fix a date for the consideration of the motion by the District Council.On the day appointed for the consideration of the motion the member who has given notice of the motion shall move for the leave of the Council to introduce his Bill.(2)If a motion for leave to introduce a Bill is opposed, the Chairman after permitting, if he thinks fit, a brief explanatory statement from the member who moves and from the member who opposes the motion, may without further debate, put the question thereon.(3)If such motion be carried, the Secretary shall read the title of the Bill and the Bill shall thereupon be deemed to be introduced in the Council.
