Section 3(1) in The Meghalaya Preventive Detention Act, 1995
(1)The State Government or a District Magistrate may, if he is satisfied with respect to any person that with a view to preventing him from acting in any manner prejudicial to the security of the State or to the maintenance of public order or of supplies and services essential to the community it is necessary so to do, make an order directing that each person be detained.
