Section 7 in The Chhattisgarh Vishesh Jan Suraksha Adhiniyam, 2005
7. Action upon the report of the Advisory Board.
(1)In any case where the Advisory Board has reported that there is, in its opinion, sufficient cause for the issuance of the notification declaring the concerned organization as unlawful the Government may confirm the notification and continue the same for such period as it thinks fit, subject to the provisions of sub-section (4) of Section 3.(2)In any case there the Advisory Board has reported that there is, in its opinion no sufficient cause for the issuance of a notification as aforesaid the Government shall revoke the notification forthwith.
