Section 20 in Orissa Prevention of Blackmarketing and Maintenance of Supplies of Essential Commodities (Conditions off Preventive Detention) Order, 1979
20. Interviews.
(1)No detenu shall be permitted to have an interview with any person other than a Police Officer or a Civil Supplies Officer except on a written order of the Superintendent of the Jail.(2)Any application for an interview between a detenu and person other than a Police Officer or Civil Supplies Officer may be made by the detenu himself or by the other party to the Jail Superintendent stating the relationship, if any, of the detenu to the other party and the purpose for which the interview is sought. The Superintendent by an order in writing may permit such detenu to have interview with his near relatives for discussion of personal and domestic matters or with any other person for specific and unobjectionable purpose.(3)The Superintendent of the Jail shall fix the dates and hours at which such interview may be allowed and no interview shall be allowed at any other time except with the special permission of the Superintendent.(4)Interview shall take place in the presence of an officer deputed by the Superintendent of the Jail, who may terminate an interview at any time, if in his opinion the conservation is detrimental to the public interest or safety.(5)A detenu shall not be permitted to have an interview with more than two persons excluding minor children at a time.(6)Permission of interview with relatives or friends shall not be granted more than once in a week but the Superintendent may in his discretion grant interview at shorter intervals, if he considers that special or urgent grounds exist for such a concession.(7)The time allowed for an interview with relatives or friends shall not exceed one hour and in other cases for more than half an hour but may be extended by the Superintendent at his discretion.(8)Interview with legal advisers or lawyers for professional consultation on matters relating to the detention of the detenu or other legal proceedings may be permitted without the presence of any other person.(9)The District Superintendent of Police or the Superintendent or Police (Vigilance) may, by general or special order, authorise any Police Officer or Officers or accompanied or unaccompanied by Subordinate Police Officer to interview any detenu. The Secretary of the Food and Civil Supplies Department or the District Magistrate may, by general or special order, authorise any Civil Supplies Officer not below the rank of Assistant Civil Supplies Officer accompanied or unaccompanied by Subordinate Civil Supplies Officers to interview any detenu. The Police and Civil Supplies Officers authorised shall be allowed to interview the detenu in the ordinary interview room without a Jail Officer being present on making a written requisition to this effect.
