(1)Interviews in respect of the following categories of prisoners shall be permitted only with the prior sanction of the Superintendent:-(a)Class I convicted prisoners and class I undertrials;(b)Prisoners and under-trials of political background, irrespective of the class in which they are placed;(c)Notorious and dangerous convicts, irrespective of their term of sentence and class;(d)Notorious and dangerous under-trials; and(e)Prisoners sentenced to death.
