Section 10 in Prevention Of Communal, Anti-Social And Other Dangerous Activities Act, 1980
10. Reference to Advisory Boards.
In every case where a detention order has been made under this Act, the State Government shall, within thirty days from the date of detention of a person under the order, place before the Advisory Board constituted by it under section 9 the grounds on which the order has been made and the representation, if any, made by the person affected by the order, and in the case where the order has been made by an officer, also the report by such officer under sub-section (3) of section 3.
