Section 14(3) in Punjab Detenus (Conditions of Detention) Order, 1974
(3)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 then 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 of 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.
