Section 20(9) in Orissa Prevention of Blackmarketing and Maintenance of Supplies of Essential Commodities (Conditions off Preventive Detention) Order, 1979
(9)The District Superintendent of Police or the Superintendent or Police (Vigilance) may, by general or special order, authorise any Police Officer or Officers or accompanied or unaccompanied by Subordinate Police Officer to interview any detenu. The Secretary of the Food and Civil Supplies Department or the District Magistrate may, by general or special order, authorise any Civil Supplies Officer not below the rank of Assistant Civil Supplies Officer accompanied or unaccompanied by Subordinate Civil Supplies Officers to interview any detenu. The Police and Civil Supplies Officers authorised shall be allowed to interview the detenu in the ordinary interview room without a Jail Officer being present on making a written requisition to this effect.
