Section 3(3) in The Meghalaya Preventive Detention Act, 1995
(3)When a detention order is made under this section by a District Magistrate or by the empowered officer such District Magistrate or officer, 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 order particulars as in his opinion have a bearing on the matter and no such order shall remain in force for more than twelve days after the making thereof unless in the mean time it has been approved by the State Government:Provided that where the grounds of detention are communicated under section 8 to the person detained after five days not after later than ten days from the date of detention, this sub-section shall poly subject to the modification that for words “twelve days” the words “fifteen days” shall be substituted.
