Section 10 in Rajasthan Conditions of Detention Order, 1971
10. Interviews
(1)Save in accordance with an order of the State Government in writing, on detenu shall be permitted to have an interview with any person other than a police officer.(2)Every detenu may be allowed to have an interview with his relatives or friends:(a)in the case of class I detenus, [once in] [Inserted by Published in Rajasthan Gazette Extraordinary, 4(Ga)(II) dated 18.12.1975 Page 501.] a week; and(b)in the case of class II detenus, [once] [Amendment by Notification No. F. 4(A)(267) Home-XIII 75 (S.O. 320), dated 18.12.1975 (Published in Rajastan Gazette Extraordinary 4(Ga)(II) dated 18.12.1975 Page 501).] a fortnight, during his period of detention.(3)Interviews with relatives, i.e. wife, husband, father, mother, brother, son, daughter, uncle, aunts and children of brothers and sisters shall be limited to an hour's duration and those with others except with the legal practitioners to half-an-hour and with the legal practitioners to such period as may be determined by the Government.(4)All interviews shall take place in the presence of an officer not below the rank of a Sub-Inspector deputed for the purpose by the [Inspector] [Now [Director]] General of Police, Rajasthan and such officer may stop the interview if the conversation turns on any desirable subject and may also report the matter to the Superintendent who may inflict any of the punishment enumerated in clause 15, subject to this provision in place and mode of interview shall be determined by the Superintendent.(5)The Superintendent shall maintain a statement of all interviews between a detenu and his relatives or other persons with the names of the persons present at each interview.
