Section 19 in National Security (Rajasthan Condition of Detention) Order, 1980
19. Applications or representations.
(1)The Superintendent shall forward through the Inspector General, with such observations as he may think fit, any representation which a detenu may submit to the Government.(2)The Superintendent shall forward to the Government without delay any petition which a detenu may address to it :Provided that when the application or representation is addressed to a court, it shall be forwarded to that court by the Superintendent direct.
