Section 3(1) in Telangana Preventive Detention Act, 1970
(1)The Government may, if satisfied with respect to any person that with a view to preventing him from acting in any manner prejudicial to-(i)the security of the State or the maintenance of public order;or(ii)the maintenance of supplies and services essential to the community, it is necessary so to do, make an order directing that such person be detained.
