6. Grounds of detention severable.—
Where a person has been detained in pursuance of an order of
detention under sub-section
(1) of 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,
and it is not therefore possible to hold that the Government or officer making such order would have
been satisfied as provided in sub-section
(1) of 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 sub-section
(1) after being satisfied as provided in that sub-section
with reference to the remaining ground or grounds.
