Section 19(iii) in The Orissa Security Prisoners (Conditions of Detention) Order, 1981
(iii)The permission for interview with relatives specified in Sub-clause (i) shall not be accorded more often than once in [five days] [Substituted vide Notification No. 3424-C/5.10.1982.]. The Superintendent of the Jail shall fix days on which and hours at which such interviews shall be allowed. Duration of interview on each occasion shall not ordinarily exceed one hour.
