Section 81 in Mizoram Liquor (Prohibition and Control) Act, 2014
81. The State Prohibition Council and the District Prohibition Committee.
(1)The state Government may by notification, establish with effect from such date as it may specify in such notification a council/committee to be known as The State Prohibition Council and The District Prohibition Committee to look into the success or otherwise of the implementation of this Act.(2)The State Prohibition Council and the District Prohibition Committee shall consist of the following members namely:-(a)Minister of Excise and Narcotics, who shall be the Chairman of the State Prohibition Council and the Deputy Commissioner of a district who shall be the Chairman of the District Prohibition Committee.(b)Such number of other official or non-official members representing such interests as may be prescribed by the State Government.(3)The State Council and the District Committee shall meet as and when necessary. However, at least two meetings shall be held every year.(4)The State Council/District Committee 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.
