Section 3(2) in The Orissa Prevention Of Dangerous Activities Of Communal Offenders Act, 1993
(2)If, having regard to the circumstances prevailing or likely to prevail in any area within the local limits of the jurisdiction of the District Magistrate, the Government is satisfied that it is necessary so to do, it may, by order in writing, direct that, during such period as may be specified in the order, such District Magistrate may also, if satisfied as provided in Sub-section (1), exercise the powers conferred by the said sub-section:Provided that the period specified in an order made by the Government under this sub-section shall not, in the first instance, exceed three months, but the Government may, if satisfied as aforesaid that it is necessary so to do, amend such order to extend such period from time to time by any period .not exceeding three months at anyone time.
