Section 46 in Mizoram Liquor (Prohibition) Act, 2019
46. Constitution of State Prohibition Council.
(1)The Government may, by notification in the Official Gazette, constitute for the specified areas of Mizoram and such period as it may deem fit, a State Prohibition Council consisting of officials and non-officials as may be prescribed by the Government and may also dissolve or reconstitute any such Council.(2)The compositions, powers and functions of the Council and the committee and their relation etc. shall be such as may be prescribed.
