Section 35 in The Orissa Security Prisoners (Conditions of Detention) Order, 1981
35. Facilities with regard to litigation.
(1)When a security prisoner is likely to be a party to any pending or contemplated proceeding in a Court of law, the following facilities, if necessary, besides those mentioned above, may be granted to him by the Superintendent of the Jail for the purpose of the proceeding in a Court of law.(i)The writing of more letters than are allowed under Clause 24;(ii)Liberal permission for interviews under Clause 20.(2)Security prisoners shall be allowed all reasonable facilities to consult and instruct their lawyers and also to consult a legal practitioner or any other person of his choice for the purpose of drafting his representation against his detention and no member of the police shall be allowed to be present during such interviews. The Jail Officer may, if necessary, be present at such interviews but not within hearing range. Any document which the security prisoners may like to pass on to their lawyers or legal advisers shall be passed on through the Jail authorities to ensure proper scrutiny.
