560. Interviews of unconvicted prisoners with legal advisers..
- Every interview between an unconvicted prisoner and his legal adviser shall take place within sight, but out of hearing, of a jail official. A similar concession may be allowed by the Superintendent in the case of an interview with any near relative of the unconvicted prisoner.[Note. - The term "friend or relative" as applied to a prospective interviewer of prisoners and as occurring in paragraphs 549 to 560 supra is to be literally and strictly interpreted, that is to say, no one should be allowed an interview with a prisoner who is not entitled under the rules to interview, unless he can submit proof of a personal and intimate acquaintance or of near relationship. In the case of a relative, the nature of relationship should be ascertained.] [P.G. No. 31530 (H.-Jails), dated 3.12.1927.]
