Section 11(1) in The Andhra Pradesh Prevention Of Dangerous Activities Of Communal Offenders Act, 1984
(1)The Advisory Board shall, after considering the materials placed before it and, after calling for such further information as it may deem necessary from the Government or from any person called for the purpose through the Government or from the person concerned, and if, in any particular case, the Advisory Board considers it essential so to do or if the person concerned desires to be heard either in person or through his legal advisor after hearing him in person or through his legal advisor submit its report to the Government, within three weeks from the date of detention of the person concerned.
