Section 21 in The Orissa Security Prisoners (Conditions of Detention) Order, 1981
21.
(i)Application or permission for interview with any person not covered by Clauses 15 to 20 shall be addressed to the authorities specified below who shall be competent to grant or refuse permission -(a)where the security prisoner has been detained with a view to preventing him from acting in any manner prejudicial to the security of the State-D.l.G., Intelligence;(b)where the security prisoner has been detained with a view to preventing him from acting in any manner prejudicial to maintenance of public order-District Magistrate;(c)where the security prisoner has been detained with a view to preventing him from acting in any manner prejudicial to maintenance of supplies and services essential to the community-District Magistrate.(ii)Interviews under this clause shall not ordinarily be permitted more frequently than once in 15 days and not more than two persons shall be present simultaneously at any such interview. The duration of such interview shall ordinarily be limited to 30 minutes which may in special circumstances be extended to a longer period with the prior approval of the authority competent to accord permission under this clause. Interviews permitted under this clause shall take place in presence of an officer deputed by the Superintendent of the Jail and such officer may terminate an interview at any time if in his opinion the conversation is detrimental to public interest, safety or security.
