Section 13(2) in The Orissa Communal Offenders (Conditions of Detention) Order, 1995
(2)Every detenu shall be permitted an interview once in a fortnight with the members of his family.Explanation - In this clause and Clause 16, the word 'family' shall include wife, husband, father, mother, brother, sister, son, daughter, or any in-laws of such relationship, direct uncle or direct aunt (that is brother or sister of the detenus, father or mother), first cousin (that is son or daughter of direct uncle or direct aunt), grand-parents, grand-children and direct nephew or niece (that is, son or daughter of the detenu's brother or sister).
