The Mara Autonomous District Council MADC is constituted under the Sixth Schedule to the Constitution of India It consists of elected members and members nominated by the Governor of Mizoram ... The nominated members hold office at the pleasure of the Governor On the Governor terminated the appointment of nominated members and subsequently nominated new members on This action was challenged before the Aizawl Bench of the Gauhati High Court The High Court issued an interim order suspending the notification of the new nominations The State of Mizoram appealed this decision to the Division Bench