(1)The Central Government or the State Government may-(a)if satisfied with respect to any person that with a view to preventing him from acting in any manner prejudicial to-(i)the defence of India, the relations of India with foreign persons, or the security of India, or(ii)the security of the State or the maintenance of public order, or(iii)the maintenance of supplies and services essential to the community; or(b)if satisfied with respect to any person who is a foreigner within the meaning of the Foreigners Act, 1946-(31 of 1946), that with a view to regulating his continued presence in India or with a view to making arrangements for his expulsion from India it is necessary so to do, make an order directing that such person be detained.
