Section 5(ii) in The Orissa Security Prisoners (Conditions of Detention) Order, 1981
(ii)A District Magistrate directed under Sub-section (3) of Section 3 of the Act to exercise powers conferred in Sub-section (2) of Section 3 of the said Act, shall be competent To specify any jail within his jurisdiction to be the place of detention of any security prisoner in respect of whom he has made the order of detention.
