Section 15(1) in The Orissa Communal Offenders (Conditions of Detention) Order, 1995
(1)Subject to the directions of the Government, the Director-General and Inspector-General of Police, Deputy Director-General of Police and Superintendent of Police may, by general or special order, authorise any Police Officer either singly or with another Police Officer, and accompanied or unaccompanied by subordinate Police Officers to interview any detenu.
