Report No. 175

7-N. Detention pending enquiry and pending deportation

(1) Every person in respect of whom an inquiry under section 7-L is pending and every person against whom an order of removal has been passed under section 7-M and who has led an appeal under section 7-P, shall be detained in facilitation centres or at such other places as the Central Government may, by general or special order, specify:

Provided that no male below the age of 16 years or a female shall be detained under this section.

(2) The person referred to in sub-section (1) may be released by the Immigration Officer subject to observance and fulfilment of such conditions, as may be specified by him in that behalf, if the Immigration Officer is satisfied that such person will appear before him or any other authority under the Act, whenever called upon to do so.