Section 15(2) in U.P. Security Prisoners Rules, 1972
(2)All such interviews shall be subject to such conditions and restrictions as the Superintendent may consider necessary to ensure security and prevent the passing of unauthorised communications unconnected with the case relating to which the interview is granted. Where a legal adviser interviews a security prisoner in connection with making a representation to Government or any proceeding in a Court of law about the detention of the prisoner concerned no jail official or police officer including an officer of the Criminal Investigation Department shall be present at the interview within hearing range.
