Section 13 in The Orissa Prevention Of Dangerous Activities Of Communal Offenders Act, 1993
13. Action upon report of Advisory Board
(1)In any case where the Advisory Board has reported that there is in its opinion, sufficient cause for the detention of a person, the Government may confirm the detention order and continue the detention of the person concerned for such period, not exceeding the maximum period specified in Section 14, as they think fir.(2)In any case where the Advisory Board has reported that there is, in its opinion, no sufficient cause for the detention of the person concerned, theGovernment shall revoke the detention order and cause the person to be released forthwith.
