Section 2(3) in The Meghalaya Maintenance Of Public Under (Autonomous Districts) Act
(3)When any order is made under sub-section (1) by a District Magistrate or by an officer or authority empowered under section 14, the District Magistrate or that officer or authority, as the case may be shall forthwith report the fact to the State Government together with the grounds on which the order has been made and such other particulars as, in the opinion of such officer or authority, have a bearing on the necessity for or expediency of the order.
