Section 12 in The Meghalaya Preventive Detention Act, 1995
12. Procedure of Advisory Boards-
(1)The Advisory Board shall after considering the materials placed before it and after calling for such further information as it may deem necessary from the Government or any person called for the purposes through the Government or from the person detained, and if any particular case, it considers it necessary to do so or, if the person detained desires to be heard, after hearing him in person, submit its report to the Government within seven weeks from the date of detention of the concerned.(2)The report of the Advisory Board shall specify in a separate part thereof the opinion of the Advisory Board as to whether or not there is sufficient cause for the detention of the person.(3)When there is a difference of opinion among the member of Advisory Board the opinion of the majority of them shall be deemed to be opinion of the Board.(4)Nothing in this section shall entitle any person against whom detention order has been made to appear by any legal practitioner in any matter connected with the reference to the Advisory Board.(5)The proceedings of the Advisory Board and its report excepting that part of the report in which the opinion of the Advisory Board is specified, shall be confidential.
