Section 15 in Punjab Detenus (Conditions of Detention) Order, 1981
15. Examination of detenus by Gazetted Officer of the State Government or Central Government.
- The Superintendent may allow any Gazetted Officer of the State Government or the Central Government to examine any detenu in connection with the discharge of his official duty or exercise of any power conferred upon him by or under any law for the time being in force in receipt of a written requisition to that effect from such officer.
