250. Political matters not to be discussed at interviews- termination of interviews.
(1)No political matters shall be discussed during an interview between convicted criminal prisoner or an unconvicted criminal prisoner or a civil prisoner and his interviewers who may be his relatives, friends or legal advisers.(2)An interview may be terminated at any moment if the Jailor present considers that there is sufficient cause to terminate such interview, and he shall forthwith report the reasons for orders to the senior officer present in the prison. The orders shall then be recorded in the History Ticket of the prisoner with reasons and also in the Interview Register
