12. Action upon the report of the 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 appropriate
Government may confirm the detention order and continue the detention of the person concerned for such
period as it thinks fit.
(2) In any case where the Advisory Board has reported that there is, in its opinion, no sufficient cause
for the detention of a person, the appropriate Government shall revoke the detention order and cause the
person concerned to be released forthwith.
