Section 17(1) in The Assam Liquor Prohibition Act, 1952
(1)The State Government may, by notification in the official Gazette, constitute for the State and for such period as it may deem fit, a State Prohibition Council consisting of two or more non-official residents of the State as may be prescribed by the State Government. The State Government may also, by like notification, dissolve or reconstitute any such Council.
