Section 13(7) in The Orissa Communal Offenders (Conditions of Detention) Order, 1995
(7)Interviews shall take place in the presence of an Officer deputed by the Superintendent and such Officer may terminate an interview at any time if, in his opinion, the conversation is detrimental to the public interest or safety. The conversation shall be limited to private matters and there shall be no reference to Jail Administration and discipline, to other prisoners or to politics. The Superintendent shall permit any Police Officer, not below the rank of Sub-Inspector of Police belonging either to the District or Central Special Branch to overhear conversations between detenus and outsiders on production of a request in writing from a Police Officer not below the rank of Superintendent of Police or Deputy Commissioner of Police.
