Section 3(3) in Maintenance of Internal Security Act, 1971
(3)When any order is made under this section by an officer mentioned in sub-section (2), he shall forthwith report the fact to the State Government to which he is subordinate together with the grounds on which the order has been made and such other particulars as in his opinion have a bearing on the matter, and no such order shall remain in force for more than [twenty days] [Substituted by Act 14 of 1976 (w.e.f. 25-6-1975).] after the making thereof unless in the meantime it has been approved by the State Government:Provided that where under Section 8 the grounds of detention are communicated by the authority making the order after five days but not later than fifteen days from the date of detention, this sub-section shall apply subject to the modification that for the words [twenty days] [Substituted by Act 14 of 1976 (w.e.f. 25-6-1975).], the words [twenty days] [Substituted by Act 14 of 1976 (w.e.f. 25-6-1975).] shall be substituted.
