Section 47 in Mizoram Liquor (Prohibition) Act, 2019
47. Composition of the State Prohibition Council.
(1)The state Government, may by notification, establish with effect from such date as it may specify in such notification, a Council to be known as the State Prohibition Council to look into the success or otherwise of the implementation of this Act.(2)The State Prohibition Council shall consists of the following members -(a)Minister of Excise and Narcotics, who shall be the Chairman of the State Prohibition Council;(b)Such number of other officials or non-officials members representing such interests as may be prescribed by the state Government.(3)The State Prohibition Council shall meet as and when necessary. However, at least one meeting shall be held every year;(4)The State Prohibition Council shall meet at such time and place as the chairman may thinks fit and shall observe such procedure in regard to the transaction of its business as may be prescribed by the state Government.
