Section 17 in The Jammu and Kashmir Public Safety Act, 1978
17. 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 person, the Government may confirm the detention order and continue the detention of the person concerned for such period 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 person to be released forthwith.
