Section 5 in The Meghalaya Maintenance Of Public Under (Autonomous Districts) Act
5. Reference to Advisory Council
On receipt of the representation referred to in section 4 or in case no representation is received, the State Government, as soon as may be, shall place before the Advisory Council constituted under sub-section (1) of section 6 the grounds on which the order has been made and in case such order has been made by an authority or officer subordinate to it the report made by him under sub-section (3) of section 2 and the representation, if any, made by the person concerned.
