Section 35(2) in The Orissa Security Prisoners (Conditions of Detention) Order, 1981
(2)Security prisoners 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 his representation against his detention and no member of the police shall be allowed to be present during such interviews. The Jail Officer may, if necessary, be present at such interviews but not within hearing range. Any document which the security prisoners may like to pass on to their lawyers or legal advisers shall be passed on through the Jail authorities to ensure proper scrutiny.
