Section 17 in The Assam Liquor Prohibition Act, 1952
17. State Prohibition Council.
(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.(2)The State Prohibition Council may, by notification in the official Gazette, constitute for a district or part thereof and for such period as it may deem fit, Prohibition Committees consisting of two or more non-official residents of the district. The State Prohibition Council may also by like notification, dissolve or reconstitute such prohibition committees.(3)For the purposes of Sections 10 and 11 of the Act, the State Government may, by notification in the official Gazette, appoint any member of a Prohibition Committee by virtue of offence or otherwise to be a Prohibition Officer and the relation of officers so appointed to the State Prohibition Council shall be such as may be prescribed.(4)The duties to be performed by the State Prohibition Council and 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.
