Section 2 in The Prevention Of Terrorism (Amendment) Act, 2003
2. Amendment of section 60.-
In section 60 of the Prevention of Terrorism Act, 2003 (15 of 2002 ), after sub- section (3), the following sub- sections shall be inserted, namely:-" (4) Without prejudice to the other provisions of this Act, any Review Committee constituted under sub- section (1) shall, on an application by any aggrieved person, review whether there is a prima facie for proceeding against the accused under this Act and issue directions accordingly.(5) Any direction issued under sub- section (4),-(i)by the Review Committee constituted by the Central Government, shall be binding on the Central Government, the State Government and the police officer investigating the offence; and (ii) by the Review Committee constituted by the State Government, shall be binding on the State Government and the police officer investigating the offence.(6)Where the reviews under sub- section (4) relating to the same offence under this Act, have been made by a Review Committee constituted by the Central Government and a Review Committee constituted by the State Government, under sub- section (1), any direction issued by the Review Committee constituted by the Central Government shall prevail.(7)Where any Review Committee constituted under sub- section (1) is of opinion that there is no prima facie case for proceeding against the accused and issues directions under sub- section (4), then, the proceedings pending against the accused shall be deemed to have been withdrawn from the date of such direction.".
