Section 13 in The Puducherry Prevention Of Anti-Social Activities Act, 2008
13. Action upon report of Advisory Board
(1)In any case where the advisory Board has reported that there is in its opinion, sufficient cause for the detention of the detenu, the Government may confirm the detention order and continue the detention of the detenu for a period, not exceeding the maximum period prescribed by section 14 as it thinks fit.(2)In any case where the Advisory Board has reported that there is in its opinion no sufficient cause for the detention of the person concerned, the Government shall revoke the detention order and cause the detenu to be released forthwith.
