Section 5 in The Chhattisgarh Vishesh Jan Suraksha Adhiniyam, 2005
5. Constitution and reference to the Advisory board.
(1)(a)The State Government shall whenever necessary constitute an Advisory Board for the purpose of this Act.(b)The Advisory Board shall consist of three persons who are or have been or qualified to be appointed as Judges of the High Court. The Government shall appoint the members and designate one of them as the Chairman.(2)The Government shall within six weeks from the date of publication of notification under sub-section (1) of Section 3 make a reference to the Advisory Board and place before it a copy of the notification, supporting material and the representation, if any, received from the unlawful organization for its consideration.
