Section 28(ii) in The Orissa Security Prisoners (Conditions of Detention) Order, 1981
(ii)When a security prisoner has not formally become a Member of a State Legislature or Parliament as required under Article 99 or 188 of the Constitution or India, there shall not be any withholding of correspondence notwithstanding anything contained in Articles 104 and 193 of the Constitution of India between the duly elected security prisoner member and the Speaker or the Chairman, as the case may be :
