Section 1(2) in National Security (Rajasthan Condition of Detention) Order, 1980
(2)It shall apply to all persons ordered to be detained in Rajasthan by an order under Section 3 of the National Security Act, 1980 (65 of 1980) :Provided that the State Government may by an order direct that the provisions of this order shall apply in relation to any detenu or any class of detenus with such modifications as may be specified in the order.
