Section 22 in The Orissa Security Prisoners (Conditions of Detention) Order, 1981
22.
Notwithstanding anything contained in Clauses 19, 20, 21, the Superintendent of the Jail may at his discretion and shall, if so required by the District Magistrate or the State Government, require the presence of a Police officer not below the rank of a Sub-Inspector at the Interview of a particularly dangerous prisoner with any person other than a Police Officer:Provided that during interviews with the lawyer of the security prisoner such Police Officer where required to be present shall not remain within the hearing range.
