Section 18(3) in Assam Ganja and Bhang Prohibition Act, 1958
(3)For the purposes of Sections 11 and 12 of the Act, the State Government may, by notification in the official Gazette, appoint any member of a Prohibition Committee by virtue of office 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.
