Section 15 in The Orissa Communal Offenders (Conditions of Detention) Order, 1995
15. Police interviews.
(1)Subject to the directions of the Government, the Director-General and Inspector-General of Police, Deputy Director-General of Police and Superintendent of Police may, by general or special order, authorise any Police Officer either singly or with another Police Officer, and accompanied or unaccompanied by subordinate Police Officers to interview any detenu.(2)The Police Officers so authorised may, with the permission of the Superintendent, interview detenus in their cells or wards.(3)In visiting cells or wards, every Police Officer shall be accompanied by such escort as the Superintendent considers necessary for his safety, but the escort shall, if the Police Officer so requires, stand out of earshot, but within sight while he is speaking to any of the detenus.(4)The Police Officers so authorised may, with the permission of the Superintendent, interview detenus in the ordinary interview such without a Jail Official being present.(5)The Superintendent or any Police Officer authorised by him in this behalf may take photographs, register finger prints and take specimens of signature and handwriting of a detenu.
