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State of Uttar Pradesh - Section

Section 14 in U.P. Security Prisoners Rules, 1972

14. Interviews.

- Every superior class security prisoner may have two interviews and every ordinary class security prisoner one interview every month with his relatives or friends; provided that this privilege shall be subject to good conduct and may be withdrawn or suspended by the Superintendent, if the security prisoner has been guilty of a serious breach of discipline. Superintendents shall have full discretion to choose the place and mode of interviews, but shall see that the prisoners and their interviews are provided with sufficient accommodation.Note. - A prisoner may, with the permission of the Superintendent substitute a letter with reply for an interview or vice versa.