Section 26 in The Orissa Security Prisoners (Conditions of Detention) Order, 1981
26.
(i)Notwithstanding anything contained in Clause 24 or Clause 25, the State Government may in their discretion order transmission of communication, withheld under orders of any authority specified in Clause 25. The State Government may also order that any communication to or from a security prisoner may be withheld, notwithstanding that the transmission of such communication may have been authorised by any of the authorities specified in Clause 24 or Clause 25.(ii)Every communication addressed to or received from a security prisoner shall be initialled and dated by all the officers who handle such communication.(iii)in all cases in which a communication is withheld, the security prisoner shall be informed of the fact and the communication withheld shall be retained by the Superintendent of the Jail.
