Section 11 in The Meghalaya Preventive Detention Act, 1995
11. Reference to Advisory Board-
Save as otherwise expressly provided in this Act where s detention has been made the State Government shall within three weeks from the date of detention of the person, place before the Advisory Board the ground on which the order was made and the representation, made by the person detained and, where the order has been made by a District Magistrate or by the empowered officer, also the report made by such District Magistrate or officer under sub-section (3) of section 3.
