Section 23(1) in The Assam Criminal Law (Amendment) Act, 1934
(1)Within one month from the date of an order by the appropriate Government under sub-section (1) of Section 16, the appropriate Government shall place before two persons, who shall be either Sessions Judges or Additional Sessions Judges having in either case, exercised for at least five years the powers of a Sessions Judge or Additional Sessions Judge, the material facts and circumstances relating to the case, which may have subsequently come into its possession on which the order has been based or which are relevant to the inquiry together with any such facts and circumstances relating to the case which may have subsequently come into his possession, and the statement of the allegations against the person in respect of whom, the order has been made and his answers to them, if furnished by him. The said Judges shall consider the facts and circumstances and the allegations and answers and shall report to the appropriate Government whether or not in their opinion there is lawful and sufficient causes for the order.
