Section 6(1) in The Andhra Pradesh Public Security Act, 1992
(1)The Advisory Board shall after considering the material placed before it and if necessary after calling for such further information, as it may deem necessary from the Government or from any office bearer or member of the association concerned and after giving personal hearing, where sought for to the authorised office-bearer of the association, shall submit its report to the Government within three months from the date of receipt of reference from the Government.
