Section 28(i) in The Orissa Security Prisoners (Conditions of Detention) Order, 1981
(i)When a security prisoner happens to be a Member of a State Legislature or of Parliament, all communications addressed by him to the Speaker or Chairman of the House of which he is a member of to the Chairman of a Committee (including Committee of Privileges) of such House, or of a Joint Committee of both Houses of Parliament, as the case may be, shall be immediately forwarded by the Superintendent of the Jail to the State Government so as to be dealt with by them in accordance with the rights and privileges of the prisoners as a Member of the House to which he belongs, All questions whether starred or unstarred shall also be transmitted forthwith.
