The National Security Act, 1980
20 sections.
Open in Lexace · Ask the AI- Section 1 — Short title and extent.
- Section 2 — Definitions.
- Section 3 — Power to make orders detaining certain persons.
- Section 4 — Execution of detention orders.
- Section 5 — Power to regulate place and conditions of detention.
- Section 5A — Grounds of detention severable.
- Section 6 — Detention orders not to be invalid or inoperative on certain grounds.
- Section 7 — Powers in relation to absconding persons.
- Section 8 — Grounds of order of detention to be disclosed to persons affected by the order.
- Section 9 — Constitution of Advisory Boards.
- Section 10 — Reference to Advisory Boards.
- Section 11 — Procedure of Advisory Boards.
- Section 12 — Action upon the report of the Advisory Board.
- Section 13 — Maximum period of detention.
- Section 14 — Revocation of detention orders.
- Section 14A — Circumstances in which persons may be detained for periods longer than three months without obtaining the opinion of Advisory Boards.
- Section 15 — Temporary release of persons detained.
- Section 16 — Protection of action taken in good faith.
- Section 17 — Act not to have effect with respect to detentions under State laws.
- Section 18 — Repeal and saving.