Section 39(ii) in The Orissa Security Prisoners (Conditions of Detention) Order, 1981
(ii)If any security prisoner is guilty of a jail offence which, by reason of his having frequently committed such offence, or otherwise, is in the opinion of the Superintendent of the Jail not adequately punishable by him under the provisions of Sub-clause (i), he may forward such prisoner to the Court of a Magistrate of the First Class having jurisdiction, and such Magistrate shall thereupon inquire into and try the charge so brought against the security prisoner, and upon conviction shall sentence him to imprisonment for a term not exceeding one year or to fine or to both ;
