Section 23(2) in Orissa Prevention of Blackmarketing and Maintenance of Supplies of Essential Commodities (Conditions off Preventive Detention) Order, 1979
(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.
