Section 7 in The U.P. Essential Services (Conditions of Detention) Order, 1979
7. Interviews.
(1)Every Essential Services Prisoner if classified into superior class may have two interviews in a month and every such prisoner of the ordinary class may have one interview every month, with his relatives and friends, provided that this privilege shall be subject to good conduct and may be withdrawn or suspended by the Superintendent if the prisoner has been guilty of a serious breach of discipline. Every such prisoner may, with the permission of the Superintendent, substitute a letter for an interview.(2)The Superintendent, who shall have full discretion to choose the place and mode of interview, shall see that the prisoner and his interviewers are provided with sufficient accommodation.(3)In addition to the interviews permissible under para (1), every essential services prisoner may, with the permission of the District Magistrate, be allowed a special interview for the settlement of personal affairs ordinarily taking place within two months of his arrest. Such interview shall be conducted in accordance with the provisions of this order and shall be confined strictly to the object for which it is granted.(4)Ordinarily not more than three persons may interview an essential services prisoner at a time. The authority empowered to allow an interview may at his discretion, in special cases, increase the number of persons permitted at an interview.(5)An interview shall not last for more than half an hour.(6)The interviewer shall not indulge in any publicity on behalf of the Essential Services, Prisoner. Future interviews are liable to be prohibited if any publicity is made.
