Section 26(2) in The Orissa Communal Offenders (Conditions of Detention) Order, 1995
(2)In addition to the interviews permissible under Sub-clause (1) above and Clauses 13 and 14 a detenu shall be allowed with the permission of the Government an interview with a legal practitioner or any other person of his choice for the purpose of drafting his representation against his detention.
