Section 11 in The Orissa Prevention Of Dangerous Activities Of Communal Offenders Act, 1993
11. Reference to Advisory Board
In every case where a detention order has been made under this Act, the Government shall, within three weeks from the date of detention of a person under the order, place before the Advisory Board, constituted under Section 10, the grounds on which the order has been made and the representation, if any, made by the person affected by the order, and in the case where the order has been made by the District Magistrate mentioned in Sub-section (2) of Section 3, also the report by such Magistrate under Sub-section (3) of that section.
