Section 6 in The Andhra Pradesh Public Security Act, 1992
6. Procedure of the Advisory Boards.—
(1)The Advisory Board shall after considering the material placed before it and if necessary after calling for such further information, as it may deem necessary from the Government or from any office bearer or member of the association concerned and after giving personal hearing, where sought for to the authorised office-bearer of the association, shall submit its report to the Government within three months from the date of receipt of reference from the Government.(2)Where the association seeks personal hearing an intimation specifying the date and time of hearing shall be sent to the address indicated in the representation of the association. The concerned association shall not be entitled to appear through a lawyer or any person other than an authorised office bearer.(3)The report of the Advisory Board shall specify in a separate part thereof its opinion or that of the majority of the members as to whether or not there was sufficient cause for the issue of the notification in respect of the association concerned.
