Section 17(3) in The Assam Liquor Prohibition Act, 1952
(3)For the purposes of Sections 10 and 11 of the Act, the State Government may, by notification in the official Gazette, appoint any member of a Prohibition Committee by virtue of offence or otherwise to be a Prohibition Officer and the relation of officers so appointed to the State Prohibition Council shall be such as may be prescribed.
