Section 3(2) in Maintenance of Internal Security Act, 1971
(2)Any of the following officers, namely-(a)District Magistrates,(b)Additional District Magistrates specially empowered in this behalf by the State Government,(c)Commissioner of Police, for Bombay, Calcutta, Madras or Hyderabad, [may also, if satisfied as provided in sub-section (1)] [The words in brackets shall remain substituted for the words 'may, if satisfied as provided in sub-clauses (ii) and (iii) of clause (a) of sub-section (1) during the continuance in force of the Defence and Internal Security of India Act, 1971, vide its Section 6(6).], exercise the power conferred by the said sub-section.
