Section 18(2) in Assam Ganja and Bhang Prohibition Act, 1958
(2)The State Prohibition Council may, by notification in the official Gazette, constitute for any district or part thereof and for such period as it may deem fit, "Prohibition Committees consisting of two or more non-official residents of the district. The State Prohibition Council may, by like notification, dissolve or re-constitute any such Committee.
