Section 35(1) in The Orissa Security Prisoners (Conditions of Detention) Order, 1981
(1)When a security prisoner is likely to be a party to any pending or contemplated proceeding in a Court of law, the following facilities, if necessary, besides those mentioned above, may be granted to him by the Superintendent of the Jail for the purpose of the proceeding in a Court of law.(i)The writing of more letters than are allowed under Clause 24;(ii)Liberal permission for interviews under Clause 20.
