Section 7A in The U.P. National Security Prisoner (Conditions of Detention) Order, 1980
7A. [ Interview with Legal Adviser. - A National Security Prisoner may, if it is necessary for him so to do seek an interview with his legal adviser with the prior permission of the District Magistrate to be obtained by making an application to the District Magistrate who shall on receipt of such application pass suitable orders without any avoidable delay. The Superintendent shall instantly fix the time and place for the interview. The District Magistrate may, if he considers it necessary nominate officer to watch the interview from a place out of hearing distance of the detune and his legal adviser:
Provided that the duration of the interview shall not exceed one hour and the number of such interview shall not exceed two in a week.] [Inserted by Notification No. 1460/VI-P-9-90-4(7)-88, dated 7th September, 1990, published in U.P. Gazette, (Extraordinary), Part 4, section (Kha), dated 7th September, 1990.]
