Section 5 in The Prisons (Orissa Amendment) Act, 1958
5. Insertion of new Section 48-A to Act 9 of 1894.
- After Section 48 of the said Act, the following now section shall be inserted, namely :"48-A. Punishment for breach of conditions of suspension of sentence. - If any prisoner fails without sufficient cause to observe any of the conditions on which his sentence was suspended or remitted or furlough was granted to him, he shall be deemed to have committed a prison offence and the Superintendent may after obtaining his explanation, punish such offence by-(1)a formal warning as provided in Clause (1) of Section 46; or(2)reduction in grade if such prisoner has been appointed as an officer or prison; or(3)loss of privileges admissible under the remission or furlough system; or(4)loss of such other privileges as the State Government may by a general or special order, direct."
