(1)On receipt of the report of the Commissioner of Police or of the District Magistrate, as the case may be, the State Government may make an order for the issue of a warrant for the arrest of the person against whom the report has been matte.(2)The warrant shall be in such a form as shall be prescribed by the State Government by notification in the Official Gazette and shall be issued by a Secretary to the State Government and shall contain a statement of the heads of the charges made against such person in the report, and shall further require such person to submit by petition to the advising Judges appointed under sub-section (1) of section 5 by such date as may be specified in the warrant any representation that he may desire to make.(3)The officer by whom such warrant is issued shall have—(i)for the enforcement of the attendance of the person, against whom the warrant is issued, at such place and at such time or times as may be specified therein (and thereafter as such officer may direct) in order to communicate to such person the final order of the State Government made under section 8, and(ii)for the forfeiture, under section 514 of the Code of Criminal Procedure, 1898, of any bond, executed for the attendance of such person at such place and at such time or times,all the powers of a Presidency Magistrate under the Code of Criminal Procedure, 1898; and the warrant shall for the purposes set forth in clauses (i) and (ii) be deemed to be a warrant issued by a Presidency Magistrate, for the arrest of such person to answer a charge in respect of a bailable offence committed by him within the jurisdiction of such Magistrate, and such person in default of sufficient security being furnished, may, unless such officer otherwise directs, be detained in custody until the final order of the State Government under section 6 is communicated to him.
