Section 12(1) in The Meghalaya Preventive Detention Act, 1995
(1)The Advisory Board shall after considering the materials placed before it and after calling for such further information as it may deem necessary from the Government or any person called for the purposes through the Government or from the person detained, and if any particular case, it considers it necessary to do so or, if the person detained desires to be heard, after hearing him in person, submit its report to the Government within seven weeks from the date of detention of the concerned.
