Section 23 in Orissa Prevention of Blackmarketing and Maintenance of Supplies of Essential Commodities (Conditions off Preventive Detention) Order, 1979
23. Facilities with regard to litigation.
(1)When a detenu is or likely to be party to any pending or contemplated proceedings in a Court of law, the following facilities, if necessary, may be granted to him by the Superintendent for the purpose of proceedings in the Court of law, namely :(i)writing of more letters than are allowed under Clauses 21;(ii)more interviews than are allowed by orders under Clause 20;(2)Detenus shall be allowed all reasonable facilities to consult and instruct their lawyers and also to consult a legal practitioner or any other person of his choice for the purpose of drafting his representation against his detention and no member of the Police or Civil Supplies Organisation shall be allowed to be present during such interview. The jail official may, if necessary, be present at such interview but not within hearing range. Any documents which the detenu may like to pass on to their lawyers or legal adviser shall be passed through jail authorities to ensure proper scrutiny.
