Section 3(3) in The Andhra Pradesh Prevention Of Dangerous Activities Of Communal Offenders Act, 1984
(3)When any order is made under this section by an officer mentioned in sub-section (2) he shall forthwith report the fact to the Government together with the grounds on which the order has been made and such other particulars as in his opinion have a bearing on the matter, and no such order shall remain in force for more than two weeks after the making thereof, unless, in the mean time it has been approved by the Government.
