Section 32 in The Orissa Communal Offenders (Conditions of Detention) Order, 1995
32. Instructions to jail Authorities.
- Such instructions, as may be necessary for the guidance of the jail Authorities, may be issued by the Inspector-General of Prisons with the prior approval of the Government.AnnexureForm 'A'[See Sub-clause (5) of Clause 13]Form of Application for InterviewName of detenu to be interviewed.................Name of the applicant................Relationship of the applicant to the detenu to be interviewed....Full address of the applicant...............Purpose for which the interview is desired.................Signature of the applicantDate........Hour........Place of detention.......Form 'B'[See Sub-clauses (3) and (13) of Clause 16]Form of Letter by DetenuFull name of senderFull name, address and relationship ofaddressee and of other persons mentionedin the letter........................To be detached here................................JAILName of Sender....................Date........Signature of Censoring Officer
