Section 4 in Mizoram Drug (Controlled Substances) Act, 2016
4. Officers of the Government.
(1)Without prejudice to the provisions of sub-section (3) of Section 3, the Government shall appoint an officer not below the rank of Joint Secretary or equivalent as the Nodal Officer and may also appoint such other officers with such designation as it thinks fit for the purposes of this Act.(2)The Nodal Officer shall, either by himself or through officers subordinate to him, exercise all powers or perform all functions entrusted to him by the Government.
