Section 20 in The Orissa Security Prisoners (Conditions of Detention) Order, 1981
20.
A security prisoner shall be allowed all reasonable facilities to consult and instruct their lawyers and also to consult a legal practitioner, or any other person of his choice for the purpose of drafting petition against detention. No member of the police shall be allowed to be present within hearing distance during such interviews. The Superintendent of the Jail, if he considers it necessary, may order an official of the jail to be present at such interviews but not within hearing range. Any document which the security prisoner may like to pass on to his lawyers or legal advisers shall be passed through the Superintendent of the Jail to ensure proper scrutiny. Permission for interview with lawyers and others under this clause shall be addressed to the Superintendent of the Jail who shall be competent to accord permission.
