Section 21A(3) in The West Bengal Security Act, 1950
(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.
