Section 2(3) in The Meghalaya Maintenance Of Public Order Act, 1947
(3)When any order is made under sub-section (1) by a district Magistrate or by an officer or authority empowered under Section 9 the District Magistrate or that office or authority as the case may be shall forthwith report the fact to the State Government, together with the grounds on which the order has been made and such other particulars as, in the opinion of such officer or authority, have a bearing on the necessity for or expediency of the order.
