Section 14 in Punjab Detenus (Conditions of Detention) Order, 1981
14. Interviews.
(1)Every detenu irrespective of the class shall be allowed to interview his relatives once a week. The interview will be held in the presence and within the hearing of an officer of the Jail and an officer deputed for the purpose by the Superintendent of Police of the District and will last for not more than one hour. A maximum of five persons not counting children below the age of twelve years shall be permitted during each interview. The application for interviews shall be made in Form 'A' annexed to this order.(2)On an application by the detenu the State Government or any officer appointed by it for this purpose, may grant special interview with not more than two persons at a time on an ad hoc basis in connection with the business or professional matters of the detenu or in the context or serious illness of the detenu or his relative. The interview will be in the presence and within the hearing of a Jail Official and an officer deputed for the purpose by the Superintendent of Police of the District and will last for not more than half an hour.(3)Over and above the interview specified in sub-clauses (1) and (2), every detenu will be entitled to interview an advocate of his choice, subject to the condition that the interview will be purely for purposes of any application the detenu may wish to make to a Court of law or in connection with advice relating to matters which may be pending in a Court of law in which the detenu is a party. Such interview will be in the presence and within the hearing of a Jail Official and an officer deputed for the purpose by the Superintendent of Police of the District.(4)The right cancel any interview shall vest in the authority who granted such interview and shall not be questioned "provided that the authority cancelling the interview, if it be other than the State Government, shall make a confidential report to the State Government through the Deputy Inspector General of Police (Criminal Investigation Department) giving reasons for the action taken.(5)Interviews shall ordinarily take place on Thursday but in special circumstances where the enforcement of this rule would entail harshness, the State Government or any other officer appointed by it for this purpose may allow an interview to take place on any other day of the week. All cases, in which the interview is allowed on a day other than Thursday by an authority other than the State Government, shall be reported forthwith to the Deputy Inspector General of Police (Criminal Investigation Department) intimation of the date and time fixed for all interviews shall be given by the authority granting the interview not less than twelve hours in advance in order that arrangements may be made for the attendance of the officer referred to in sub-clauses (1), (2) and (3).(6)A statement shall be maintained by the Superintendent of all interviews between a detenu and his relatives with the names and addresses of the persons present at each interview.(7)The Superintendent or the Officer deputed by the Superintendent of Police of the District may stop the interview if the conversation turns on any undesirable subject such as party and political matters.(8)Police Interviews. - Subject to the directions of the State Government the Inspector General of Police or the Deputy Inspector General of Police, (Criminal Investigation Department) may, by general or special order, authorise any Police Officer either singly or with another Police Officer and accompanied or unaccompanied by subordinate police officer to interview any detenu.(9)The Police Officers so authorised shall be allowed to interview detenus in their cells or wards on their making a written requisition to this effect at the time of interview. In visiting the cells or wards every police officer shall be accompanied by such escort as the Superintendent considers necessary for his safety. The escort if the Police Officer so requires shall stand out of ear shot but within sight while he is speaking to any of the detenus.(10)The Police Officer so authorised shall be allowed to interview detenus in the ordinary interview room without a Jail Officer being present on making a written requisition to this effect.
