Section 2 in The U.P. National Security Prisoner (Conditions of Detention) Order, 1980
2. Definitions.
- In this Order-(a)"National Security Prisoner" means the person ordered to be detained under or in accordance with the provisions of the Ordinance;(b)"Ordinance" means the National Security Ordinance, 1980.(c)"Superintendent" means the officer appointed to be or to act as the Superintendent of Jail or other place in which the detent is ordered to be detained.
