Section 28 in The Orissa Security Prisoners (Conditions of Detention) Order, 1981
28.
(i)When a security prisoner happens to be a Member of a State Legislature or of Parliament, all communications addressed by him to the Speaker or Chairman of the House of which he is a member of to the Chairman of a Committee (including Committee of Privileges) of such House, or of a Joint Committee of both Houses of Parliament, as the case may be, shall be immediately forwarded by the Superintendent of the Jail to the State Government so as to be dealt with by them in accordance with the rights and privileges of the prisoners as a Member of the House to which he belongs, All questions whether starred or unstarred shall also be transmitted forthwith.(ii)When a security prisoner has not formally become a Member of a State Legislature or Parliament as required under Article 99 or 188 of the Constitution or India, there shall not be any withholding of correspondence notwithstanding anything contained in Articles 104 and 193 of the Constitution of India between the duly elected security prisoner member and the Speaker or the Chairman, as the case may be :Provided that in forwarding such communications the authorities concerned shall draw the attention of the Speaker or the-Chairman, as the case may be, to the fact that the requirements of Article 104 or 193 of the Constitution of India have not been complied with.(iii)Any communication addressed by the Speaker, Chairman or Secretary to Lok Sabha or Rajya Sabha or by the Speaker or the Secretary of the State Legislature, to a member either of House, Parliament or State Legislature under detention, shall be delivered to the security prisoner unopened.
