Section 6(2) in The Meghalaya Maintenance Of Public Under (Autonomous Districts) Act
(2)The Advisory Council shall, after considering the material placed before it and if necessary, after calling for such further information from the State Government or from the person concerned, as it may deem necessary, submit its report to the State Government before the expiry of four months from the date of the order made under sub-section (1) of section 2.
