Section 15 in The Jammu and Kashmir Public Safety Act, 1978
15. Reference to Advisory Board.
- In every case where a detention order has been made under this Act, the Government shall, within four weeks [from the date of detention under the order] [Substituted by Act II of 1982, section 2.] place before the advisory Board constituted by it under section 14, the grounds on which the order has been made, the representation, if any, made by the person affected by the order and in case where the order has been made by an officer, also report by such officer under sub-section (4) of section 8.
