Section 25 in The Orissa Communal Offenders (Conditions of Detention) Order, 1995
25. Attendance in Courts.
(1)Whenever an order in the form set forth in the First Schedule or the Second Schedule to the Prisoners (Attendance in Courts) Act, 1955 (32 of 1955) is received by the Superintendent for the production of a detenu before a Court, the Superintendent shall send a copy of the order to the Home Secretary to Government and act under Section 5 or 6 of the said Act, unless the Government make an order under Section 4 of the said Act directing that the detenu in respect of whom the order is received shall not be removed from the jail.(2)Whenever detenus taken to Delhi in connection with habeas corpus petitions before the Supreme Court of India, they shall, during their stay there be kept in a jail specified by the Delhi Administration and be governed by the conditions specified therefor.
