Section 41(b) in The Orissa Security Prisoners (Conditions of Detention) Order, 1981
(b)In respect of a security prisoner detained in a hospital under Sub-clause (a) the preceding provisions of this Order shall apply as far as may be as if-(i)all references to the jail were references to such hospital; and(ii)all references to the Superintendent of the Jail were references to the medical officer in-charge.
