(1)The State Government shall specify in every order made under sub-section (1) of section 21, the grounds for the order; and the person in respect of whom the order has been made shall be entitled to send a representation to the State Government against the order so as to reach the State Government within twenty-one days of the date of the service of the order.(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).(3)The Advisory Board shall, after considering the grounds and the representation, if any, placed before it under sub-section (2), and after calling for and considering such further information, if any, as it may deem necessary in the interest of justice, from the State Government or from the person in respect of whom the order has been made, report to the State Government within one month and a half from the date of the service of the order, whether or not in its opinion there is sufficient cause for the order.(4)If the Advisory Board is of opinion that sufficient cause does not exist for the order, the State Government shall forthwith cancel the order.(5)If the Advisory Board is of opinion that there is sufficient cause for the order, the order shall continue for a period of six months from the date of the service of the order, but the State Government may at any time before the expiry of such period of six months, cancel the order.(6)The State Government shall, for the purpose of this section, constitute one or more Advisory Boards; every such Advisory Board shall consist of three members appointed by the State Government, two of whom shall be persons who are or have been or are qualified to be appointed as judges of a High Court.(7)Where there is a difference of opinion among the members of an Advisory Board, the opinion of the majority of such members shall be deemed to be the opinion of the Board.
