Section 24 in The Orissa Security Prisoners (Conditions of Detention) Order, 1981
24. Correspondences and censorship.
- (i) Security prisoners shall be permitted to correspond with relatives specified in Clause 19 on domestic or personal matters, with their lawyers on any matter pertaining to litigation or representation against their detention and with any Government authority on official matters. The State Government may, from time to time by general or special orders, specify, any person or other classes of persons to or from whom security prisoner are respectively permitted to write or receive letters and permitted subject-matter of such letters.(ii)No restriction shall ordinarily be fixed on the number of letters that a security prisoner may write to or receive from his lawyers in connection with any litigation or his detention. A security prisoner shall ordinarily be permitted to write two and receive two letters on other matters. But in an urgent occasion such as death or serious illness in the family of the security prisoner this rule may be relaxed at the discretion of the Superintendent of the Jail.(iii)The State Government may, by general or special order, direct that any security prisoner or classes of security prisoners shall not be allowed to write or receive any letter or shall be allowed to write or receive lesser number of letters than maximum permitted under this Order :Provided that no such order shall be made in regard to correspondence connected with litigations involving the security prisoner.
