Section 81(2) in Mizoram Liquor (Prohibition and Control) Act, 2014
(2)The State Prohibition Council and the District Prohibition Committee shall consist of the following members namely:-(a)Minister of Excise and Narcotics, who shall be the Chairman of the State Prohibition Council and the Deputy Commissioner of a district who shall be the Chairman of the District Prohibition Committee.(b)Such number of other official or non-official members representing such interests as may be prescribed by the State Government.
