Section 27(1) in The M.P. Foreigners (Arrest and Conditions of Detention or Confinement) Order, 1974
(1)Internees shall for the purpose of discipline and punishment for breaches of discipline, be subject to the law and rules applicable to convicted criminal prisoners in so far as such law or rules are not inconsistent with the conditions prescribed under this Order and any special order passed by a competent authority in regard to internees generally or for any particular internee.
