[5A. Grounds of detention severable.—Where a person has been detained in pursuance of an order
of detention [whether made before or after the commencement of the National Security (Second
Amendment) Act, 1984 (60 of 1984)] under section 3 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 invalid 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 reason whatsoever,
1. Subs. by Act 24 of 1984, s. 3, for “ten days” (w.e.f. 5-4-1984).
2. Subs. by s. 3, ibid., for “fifteen days” (w.e.f. 5-4-1984).
3. Ins. by Act 60 of 1984, s. 2 (w.e.f. 21-6-1984).
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and it is not, therefore, possible to hold that the Government or officer making such order would have
been satisfied as provided in section 3 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.]
