(1)Unless the persons desiring interviews are illiterate, applications for interviews shall be in writing. All applications for interviews shall be entered in order of their receipt in a register in Form XX.(2)Where a legal adviser desires an interview with an unconvicted criminal prisoner (under-trial), he shall apply in writing to the Superintendent stating his name, address profession and the name of the prisoner and satisfy the Superintendent or any other Officer of the prison specially empowered by the Superintendent in this behalf, that he is the bona-fide legal adviser of the prisoner with whom he seeks an interview, and that he has legitimate business with him.(3)When a prisoner is not entitled to an interview, the applicant shall be informed accordingly.(4)Where an interview or letter is permissible, but if the relevant authority refuses the same, the reasons for such refusal shall be recorded in the Interview Register.(5)Prior consent of the prisoner shall be obtained before granting an interview with him.(6)No interview which is not permissible shall be allowed without the prior approval of the Superintendent.(7)The Superintendent shall scrutinise every day the entries regarding interviews recorded in the Interview Register before he signs it.
