Section 12(8) in National Security (Rajasthan Conditions of Detention) Order, 1984
(8)Where in the opinion of the Superintendent, the urgency of the contents of a telegram justifies telegraphic transmission thereof, a detenu may be allowed to send telegraphic messages: all telegrams to and from Government shall be forwarded direct provided that the Chief Secretary to Government shall always be an intermediary in correspondence with the Central Government: telegrams to and from private individuals shall pass through police censorship in the absence of special orders of the Government to the contrary.
