Section 3 in Telangana Public Security Measures Act, 1951
3. Contents and duration of the order under sub-section (1) of section 2.
(1)An order under sub-section (1) of section 2 in respect of any person, shall be served on that person and shall-(a)specify the grounds on which it is issued and such other particulars, if any, as may have a bearing on the necessity therefor; and(b)fix a period of ten days for the person against whom the order is made to make a representation to the State Government in respect of the issue of the order.(2)No order against any person under sub-section (1) of section 2 shall remain in force for a longer period than three months unless an Advisory Board constituted under sub-section (2) of section 4 has reported under sub-section (3) of that section before the expiration of the said period.(3)Nothing in sub-section (1) shall require the State Government to disclose any facts which it considers to be against the public interest to disclose.
