Section 13 in The M.P. Foreigners (Arrest and Conditions of Detention or Confinement) Order, 1974
13. Interviews.
(1)The Superintendent may allow interviews to internees on any working day.(2)No internee shall be permitted have an interview with any persons (other than a Police Officer) except on the written order of Government or of such officer as may be authorised by the Government in this behalf.(3)Applications for interviews from persons other than police officers shall be made in the form below and the permit if granted shall be communicated both to the applicant and the Superintendent-(1)Name of the internee to be interviewed...............................(2)Name of the applicant................................................(3)Relationship to internee of applicant................................(4)Full address of applicant............................................(5)Purpose for which the interview is desired ..........................Date...............Signature of the Applicant.(4)Notwithstanding the receipt of such permit, the Superintendent may for special reasons refuse of allow an interview to take place on any particular day or for such period as he considers fit. Any such refusal shall be reported to Government or the officers granting the permit as the case may be.(5)Interview shall take place in the presence and within the hearing of an officer deputed by the Superintendent and such officer may terminate an interview at any time, if in his opinion the conversation is detrimental to the public interest or safety.(6)Every person permitted to interview an internee and the internee himself shall be searched before and after the interview.(7)The number of interview shall not ordinarily exceed one per fortnight for an internee and there shall not be more than three visitors excluding children below 12, present simultaneously at one interview.(8)The Superintendent shall appoint the time, place and duration of each interview and shall not ordinarily allow an interview to continue for more than one hour with a relative or half an hour with a person other than relative.(9)After the interview is over the prison official present at the interview shall warn both the internee and the visitor that further interview are liable to be prohibited if the visitor indulges in any publicity on behalf of the internee.(10)The Superintendent may allow additional interview by authorised persons for special reasons if he is satisfied that the circumstances make is necessary to do so. Every such case should be reported to the Inspector General.(11)In addition to the interviews permissible under the preceding provision of this paragraph, an internee may, with the permission of the authority under whose order the internee is detained, interview his legal advisor in connection with a pending or contemplated proceeding in a Court of Law to which the internee is or will be a party. Not more than one such interview shall ordinarily be allowed in connection with a contemplated proceeding in a Court of Law before the proceeding is instituted. All such interviews shall take place on the premises in which the internee is confined, and shall be subject to such conditions and restrictions as the Superintendent may consider necessary to ensure security and prevent the passing or unauthorised communications unconnected with the case relating to which the interview is granted.(12)In addition to the interviews permissible under the preceding provisions of this paragraph, an internee may, with the permission of the authority under whose order the internee is detained be granted not more than two special interviews for the settlement of this business or professional affairs, such interview shall ordinarily take place within not more than two months after date of detention of the internee concerned and shall be conducted in accordance with the provisions of this paragraph as regards place, duration and condition of the interview, and the proceedings shall be strictly confined to the object for which the interview was granted.(13)Subject to the directions of Government the Inspector General 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 internee.(14)The Police Officer so authorised may, with the permission of the Superintendent, interview internees in their cells or wards.(15)In visiting the cells or wards every Police Officer shall be accompanied by such escort as the Superintendent considers necessary for his safety, but escort, if the Police Officer so requires, shall stand out of earshot but within sight while he is speaking to any of the internees.(16)The Police Officer so authorised may, with the permission of the Superintendent, interview internee in the ordinary interview room without a prison official being present.(17)The Superintendent of Police or any Police official authorised by him in this behalf may take photographs, register the finger prints and take Specimens of the signature and handwriting of an internee in the prison.(18)The treatment meted out to the internees will not be subject to inspection by international organisations like the International Red Cross.
