Section 8 in National Security (Rajasthan Condition of Detention) Order, 1980
8. Supply of funds.
(1)A detenu may, with the previous sanction of the detaining Authority receive from a specified relative or friend at intervals of not less than a month an amount not exceeding Rs. 30/- per month and may spend the amount or a similar sum from his private funds on such object and in such manner as may be permissible under the rules. In a case in which for want of funds any detenu is compelled to do without small amenities which his fellow detenus enjoy, such amenities may, if considered absolutely necessary by the Superintendent be supplied to him at Government cost.(2)All funds so received shall be kept by the Superintendent and spend by him on behalf of the detenu.(3)Amounts in excess of those prescribed in sub-clause (1) may be received by the Superintendent on behalf of the detenus but they shall not be spent in any months beyond the limits laid down in the said sub-clause.
