(1)The State Prohibition Council may, by notification in the official Gazette, constitute for any district or part thereof and for such period as it may deem fit, Prohibition Committees each consisting of two or more non-official residents of the district. The State Prohibition Council may also, by notification, dissolve or reconstitute such Prohibition Committees.(2)The duties to be performed by the State Prohibition Council and the Prohibition Committees and the relation between the Council and the Committees and the relation of such Committees to the Council shall be such as may be prescribed.
