Section 13 in The Meghalaya Preventive Detention Act, 1995
13. Action upon the report of Advisory Board-
(1)In any case where the Advisory Board reports that there is in its opinion, sufficient cause for the detention of the person, Government may confirm the detention order and contained, subject to the provision of section 14, the detention of the person for such period as its thinks fit.(2)In any case where the Advisory Board reports that there is, in its opinion no sufficient cause for the detention of the person, Government shall revoke the detention order and cause the person to be released forthwith.
