Section 10 in Telangana Preventive Detention Act, 1970
10. Reference to Advisory Board.
- In every case where a detention order has been made under this Act, the Government shall, within thirty days from the date of the detention under the order, place before the Advisory Board constituted by it under section 9, the grounds on which the order has been made and 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 the report by such officer under sub-section (3) of section 3.
