Section 17 in The Orissa Communal Offenders (Conditions of Detention) Order, 1995
17. Communications between the Presiding Officers of Legislatures and detenus.
- Communications between a detenu who is a Member of Parliament or of the Legislature of a State and the Chairman of the Rajya Sabha or the Speaker of the Lok Sabha, the Chairman of the Legislative Council or the Speaker of the Legislative Assembly of the State or the Chairman of the Committee of any of the Houses of Parliament or of the Legislature of the State, shall not be withheld but shall be transmitted immediately to such detenu or the Presiding Officer, as the case may be.Note - Any question, whether starred or unstarred, which a detenu wishes to ask in Parliament or the Legislature of the State shall also be transmitted to the Presiding Officer concerned immediately.
