Section 21A(2) in The West Bengal Security Act, 1950
(2)The State Government shall, within seven days from the date of the receipt of the representation referred to in sub-section (1), or where no such representation is received within the period, referred to in that sub-section, within twenty-eight days from the date of the service of the order, place before an Advisory Board constituted under sub-section (6), the grounds for the order and the representation, if any, received within the period referred to in sub-section (7).
