Section 26(i) in The Orissa Security Prisoners (Conditions of Detention) Order, 1981
(i)Notwithstanding anything contained in Clause 24 or Clause 25, the State Government may in their discretion order transmission of communication, withheld under orders of any authority specified in Clause 25. The State Government may also order that any communication to or from a security prisoner may be withheld, notwithstanding that the transmission of such communication may have been authorised by any of the authorities specified in Clause 24 or Clause 25.
