Section 10A in The Jammu and Kashmir Public Safety Act, 1978
10A. [ Grounds of detention severable. [Section 10-A inserted by Act IV of 1985, section 3.]
- Where a person has been detained in pursuance of an order of detention under section 8 which has been made on two or more grounds, such order of detention shall be deemed to have been made separately on each of such grounds and accordingly-(a)such order shall not be deemed to be in valid or inoperative merely because one or some of the grounds is or are-(i)vague,(ii)non-existent,(iii)not relevant,(iv)not connected or not proximately connected with such person, or(v)invalid for any other reasons whatsoever, and it is not therefore, possible to hold that the Government or officer making such order would have been satisfied as provided in section 8 with reference to the remaining ground or grounds and made the order of detention;(b)the Government or officer making the order of detention shall be deemed to have made the order of detention under the said section after being satisfied as provided in that section with reference to the remaining ground or grounds.]
