Section 12(1) in Rajasthan Prevention of Anti-Social Activities Act, 2006
(1)The Advisory Board, shall after considering the materials placed before it and, after calling for such further information as it may deem necessary from the State Government or from any person called for the purpose through the State Government or from the detenue and if, in any particular case, the Advisory Board considers it essential so to do or if the detenue desires to be heard, after hearing the detenue in person, submit its report to the State Government, within fifty days from the date of detention of the detenu.
