Section 9 in Prevention of Blackmarketing & Maintenance of Supplies of Essential Commodities (Rajasthan Conditions of Detention) Order, 1980
9. Furniture and toilet articles
- A detenue shall be supplied furniture and toilet articles to the same extent as may for the time being be prescribed for a prisoner.[10. Interviews. - (1) Save in accordance with an order of the Superintendent or Officer incharge of Jail (in case where no post of Superintendent exist) in writing no detenu shall be permitted to have an interview with any person other than a Police Officer.(2)Every detenu may be allowed to have lan interview with his relative or friends twice in a week.(3)Interviews with relatives, i.e. wife, husband, father, mother, brother, son, daughter, uncle, aunts and children of brothers and sister shall be limited to an hours duration and those with other except with the legal practitioners to half an hour and with the legal practitioners for such duration as may be determined by the Superintendent or if there is no post of Superintendent by the Officer Incharge of Jail.(4)All interviews shall take place in the presence of an officer not below the rank of Sub-Inspector deputed for the purpose by the concerned Superintendent of Police and such Officer may stop the interview of the conversation turns on any undesirable subject and may also report the matter to the Superintendent who may inflict any of the punishments enumerated in clause 14. Subject to this provision and the place mode of interview shall be determined by the Superintendent or in case if there is no post of Superintendent by the Officer Incharge of Jail.(5)The Superintendent or if there is no post of Superintendent then the Officer Incharge of Jail, 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.] [Substituted by Notification No. F. 17(41) FS/Legal/80-II. dated 19-2-1982 - R.G. Extraordinary Pt. IV-C (II), dated 19-2-1982. P. 443.]
