Section 6(4) in The Bihar Maintenance of Public Order Act, 1949
(4)The report of the Advisory Board shall specify in a separate part thereof the opinion of the Advisory Board as to whether or not there is sufficient cause for the making of the order under sub-section (1) of Section 2 against the person concerned.[4-A)] [Inserted by Bihar Act 6 of 1952.] Were there is a difference of opinion among the members forming the Advisory Board, the opinion of majority of such members shall be deemed to be the opinion of the Board],
