Section 10 in The West Bengal (Prevention Of Violent Activities) Act, 1970
10. Reference to Advisory Boards.
- In every case where a detention order has been made under this Act, the State Government shall, within thirty days from the date of detention under the order, place before the Advisory Board, constituted by it under section 9, the grounds on which the order has been made and the representation, if any, made by the person affected by that order, and in case where the order has been made by an officer specified in sub-section (3) of section 3, also the report made by such officer under sub-section (4) of section 3.
