Section 19 in The Orissa Security Prisoners (Conditions of Detention) Order, 1981
19.
(i)A security prisoner may be permitted to have interview with not more than three relatives at a time excluding minor children from among them as specified below on domestic or personal matters-(a)Father, mother (including step-father and step-mother);(b)Grand-father, grand-mother;(c)Son, daughter (including step-son, step-daughter, adopted son, adopted daughter)-,(d)Husband/wife;(e)Brother, sister (including step-brother and step-sister);(f)Son-in-law, daughter-in-law;(g)Father-in-law, mother-in-law;(h)Brother's wife, Sister's husband;(i)Grand-son, grand-daughter:(j)Brother or Sister's son, Brother or sister's daughter;(k)Grand-son-in-law, grand-daughter-in-law;(l)Father's brother, father's brother's wife;(m)Father's sister, father's sister's husband;(n)Mother's sister, mother's sister's husband;(o)Mother's brother, mother's brother's wife.(ii)Application for interview, between a security prisoner and relatives specified in Sub-clause (i) shall be made to the Superintendent of the Jail and shall state the name, address and relationship between the security prisoner and the other party. The Superintendent of the jail shall be competent to accord or refuse permission for the interview.(iii)The permission for interview with relatives specified in Sub-clause (i) shall not be accorded more often than once in [five days] [Substituted vide Notification No. 3424-C/5.10.1982.]. The Superintendent of the Jail shall fix days on which and hours at which such interviews shall be allowed. Duration of interview on each occasion shall not ordinarily exceed one hour.(iv)Interview shall take place in presence of an officer deputed by the Superintendent of the Jail and such officer may terminate the interview at any time if in his opinion the conversation is deferments to public interest or safety.
