Section 13 in The U.P. Essential Services (Conditions of Detention) Order, 1979
13. Miscellaneous.
(1)Discussions of matters of political nature or intended to incite people against the Government in letters or during interviews is prohibited.(2)Every Essential Services Prisoner may, at his option, be allowed to do such work as may be allotted to him by the Superintendent, and may receive such remuneration for his labour at such rates as the Inspector-General of Prisons may with the approval of the State Government, fix.(3)All particulars relating to an Essential Services, Prisoners shall be entered (without serial number) in the Registers of Civil Prisoners, and all statistics of such prisoners shall be shown separately in jail returns.(4)The provisions of Sections 266 to 271 (both inclusive) of the Code of Criminal Procedure, 1973 and the U.P. Prisoner (Attendance in Courts) Rules, 1956, shall apply to appearances of every Essential Services Prisoner in Courts.
