Section 10 in National Security (Rajasthan Condition of Detention) Order, 1980
10. Interviews.
(1)A detenu shall be allowed interviews with relatives, friends, legal practitioner in accordance with the instructions issued by the Government from time to time.(2)All interviews shall take place in the presence of an officer not below the rank of sub-inspector deputed for the purpose by the Inspector General of Police, Rajasthan and such officer may stop the interview if the conversation turns on any undesirable subject and may also report the matter to the Superintendent who may inflict any of the punishment enumerated in clause 14. Subject to this provisions the place and mode of interview shall be determined by the Superintendent.(3)The Superintendent shall maintain a statement of all interview between a detenu and his relatives or other persons with the names of the persons present at each interview.
