Section 7 in The U.P. National Security Prisoner (Conditions of Detention) Order, 1980
7. Interviews.
- [(1) (a) A National Security Prisoner may have two interviews in a week with his relatives and friends with the permission of the Superintendent:Provided that this privilege shall be subject to good conduct and may be withdrawn or suspended by the Superintendent if the prisoner has been guilty of a serious breach of discipline. Every such prisoner may with the permission of the Superintendent write a letter instead of having an interview which shall be in addition to the letter allowed under sub-para (1) of para 9.(b)A relative or a friend may have two interviews in a week with a National Security Prisoner with the permission of the Superintendent:Provided that this privilege shall be subject to good conduct and may be withdrawn or suspended by the Superintendent, if there is a breach of any of the provisions of the order or the provisions of the Uttar Pradesh Jail Manual.] [Substituted by Notification No. 1460/VI-P-9-90-4(7)-88, dated 7th September 1990, published in U.P. Gazette, (Extraordinary), Part 4, section (Kha), dated 7th September, 1990.](2)The Superintendent who shall have full discretion to choose the place and mode of interview, shall see that the prisoner and his interviewers are provided with sufficient accommodation.(3)In addition to the interviews permissible under sub-para (1), every National Security Prisoner may with the permission of the District Magistrate, be allowed a special interview for the settlement of personal affairs ordinarily taking place within two months of his arrest. Such interview shall be conducted in accordance with the provisions of this order and shall be confined strictly to the object for which it is granted.(4)Ordinarily not more than three persons may interview a National Security Prisoner at a time. The authority empowered to allow an interview may at his discretion, special cases, increase the number of persons permitted at any interview.(5)An interview shall not last for more than half an hour.(6)The interviewer shall not indulge in any publicity on behalf of the National Security Prisoner. Future interviews are liable to be prohibited if any publicity is made.
