Section 9 in Kerala Anti-Social Activities (Prevention) Act, 2007
9. Reference to Advisory Board
In every case where a detention order has been made under this Act, the Government shall, within three weeks from the date of detention of a person, place before the Advisory Board, the grounds on which the order has been made and the representation, if any, made by the person affected, and, in the case where the order has been made by an authorised officer, the report by such officer under sub-section (3) of section 3.
