Section 4A in The Meghalaya Maintenance Of Public Order Act, 1947
4A. Reference to Advisory Council
On receipt of the representation referred to in section 4 or in case no representation is received the State Government, as soon as may be, shall place before the Advisory Council constituted under sub-section (1) of section 4B the grounds on which the order has been made and in case such order has been made by an authority or officer subordinate to them, the report made by him under sub-section (3) of section 2 and the representation, if any, made the person concerned.
