Section 7 in The Orissa Security Prisoners (Conditions of Detention) Order, 1981
7. Clothing and bedding.
- (i) A security prisoner may wear his own clothes, foot-wear and head-gear consistent with reasonable requirements of health and decency. A security prisoner may, with prior permission of the Superintendent of the Jail, receive additional items of clothings, foot-wear and head-gear from private sources, if in the opinion of the Superintendent the security prisoner does not have adequate personal clothings, foot-wear and head-gear to meet his reasonable requirements.(ii)Where in the opinion of the Superintendent the personal clothings, foot-wear and head-gear of the security prisoner are inadequate to meet his reasonable requirement, the security prisoner is unable or declines to provide himself with necessary additional clothings, foot-wear or head-gear from private sources and requests the Superintendent in writing to supplement his clothings, foot-wear or head-gear at Government cost, the clothings, foot-wear and head-gear of a security prisoner may be supplemented at Government cost in such a manner as may he considered reasonable by the Superintendent at an expenditure not exceeding Rs. 75 for security prisoners placed in the special division and at an expenditure not exceeding Rs. 50 for security prisoners placed in the ordinary division or each block period of six month commencing from the date of detention of security prisoner concerned.(iii)Subject to conditions specified in Sub-clause (ii), the personal winter clothings, foot-wear and head-gear of a security prisoner, who continues to be under detention at any time during the period from the first day of November of any year to the last day of February of the following year may be supplemented at Government cost of an expenditure not exceeding Rs. 75 in the case of security prisoners placed in the special division and at an expenditure not exceeding Rs. 50 in the case of security prisoners placed in the ordinary division.(iv)No replacement for clothings, foot-wear and head-gears supplied at Government cost under Sub-clause (ii) shall be made within a period of six months and no replacement for clothings, foot-wear and head-gear supplied at Government cost under Sub-clause (iii) shall be made within a period of twelve months from the date of supply of such item.(v)Subject to general or special order of the State Government a security prisoner shall be permitted to use clothings, foot-wear and headgear supplied to him at Government cost while in custody.
