Section 6 in The Chhattisgarh Vishesh Jan Suraksha Adhiniyam, 2005
6. Procedure of the Advisory Board.
(1)The Advisory Board shall after considering the material placed before it and after calling for further information, if necessary from the Government or from any office bearer or members of the organization concerned and after giving an opportunity of personal hearing to the authorized office bearer of the organization, shall submit its report to the Government within three months from the date of receipt of reference from the Government.(2)Where the organization seeks personal hearing, an intimation specifying the date and time of hearing shall be sent to the address indicated in the representation of the organization. The concerned organization shall not be entitled to appear through a lawyer or any person other than an authorized office bearer.(3)The report of the Advisory Board shall specify in a separate part thereof its opinion as to whether or not there was sufficient cause for the issuance of the notification in respect of the organization concerned.
