Section 3 in The Orissa Security Prisoners (Conditions of Detention) Order, 1981
3. Classification.
- (i) All security prisoners shall be classified in two divisions, namely, special division and ordinary division and except as otherwise provided in this Order shall receive the some treatment as is provided in the State Jail Manual for non-labouring prisoners of Division-I and non-labouring prisoners of Division III, respectively.(ii)The classification of each security prisoner shall be made by the authority under whose orders the security prisoner has been detained. In classifying security prisoners, the authority making the order of detention may have regard to the grounds of detention his general reputation and social standing, education, ordinary standard of living and conviction, if any, in a Court of law for offence involving moral turpitude, personal greed, cruelty or premeditated serious violence ;Provided that a security prisoner, who is or has been a Member of the Parliament or a Member of a State Legislature shall be placed in the special division and shall not be placed in the ordinary division except as a measure of punishment under Clause 39 of this Order :Provided further that where no classification has been assigned to any security prisoner other then one who is or has been a Member of Parliament or of a State Legislature. It shall be deemed that such security prisoner has been placed in the ordinary division.(iii)Notwithstanding anything contained in Sub-clause (ii) the State Government may, on their own motion or otherwise, revise the classification of any security prisoner.
