Central Government constitutes Unlawful Activities (Prevention) Tribunal : “SIMI” an unlawful association?

S.O. 931 (E)—In exercise of the powers conferred by sub-section (1) of Section 5 read with sub-section (1) of Section 4 of the Unlawful Activities (Prevention) Act, 1967 (37 of 1967), the Central Government hereby constitutes the Unlawful Activities (Prevention) Tribunal consisting of Ms. Justice Mukta Gupta, Judge, High Court of Delhi, for the purpose of adjudicating whether or not there is sufficient cause for declaring the Students Islamic Movement of India (SIMI) as an unlawful association.