Section 14 in The Orissa Communal Offenders (Conditions of Detention) Order, 1995
14. Business interviews.
- In addition to the interviews permissible under Clause 13 every detenu shall be allowed to see or communicate with the members of his family or other persons concerned once or twice, or more often, if the Superintendent considers it necessary, to enable him to arrange for the management of his property or other family affairs. Such interviews shall ordinarily take place within fifteen days after the detention of the person concerned and once a month thereafter and shall be conducted in accordance with the provisions of Clause 13 as regards place, duration and conditions of the interview and the proceedings shall be kept strictly confined to the objects for which the interview was granted.
