Section 31(v) in The Orissa Security Prisoners (Conditions of Detention) Order, 1981
(v)The State Government may, at any time if they are satisfied so to do, by a general or a special order, withdraw the concession a receiving funds from outside under Sub-clause (i) or cancel, modify or withhold any sanction accorded under Sub-clause (iii) in respect of any security prisoner or class of security prisoners or security prisoners lodged in any particular jail.
