Section 2(a) in The Prevention of Blackmarketing and Maintenance of Supplies of Essential Commodities Act, 1980
(a)“appropriate Government” means, as respects a detention order made by the Central Government or by an officer of the Central Government or person detained under such order, the Central Government, and as respects a detention order made by a State Government or by an officer of a State Government or as respects a person detained under such order, the State Government;
