Section 20 in The Orissa Communal Offenders (Conditions of Detention) Order, 1995
20. Representation by detenu.
(1)The Superintendent shall forward, without delay, and with such observations as he may think fit, any representation which a detenu may submit to the Government. He may withhold any representation which contains and reference to other detenus or prisoners.(2)All petitions from detenus addressed to Courts shall be transmitted, with the utmost expedition direct to the Court concerned forwarding copies thereof to the Inspector-General of Prisons. When a petition is addressed to the High Court it shall be sent to the Registrar, High Court, Orissa in a sealed envelope, a copy of which shall be endorsed to the Inspector General of Prisons who shall forward a copy of such petition to the Government.
