Section 12(2) in The Orissa Communal Offenders (Conditions of Detention) Order, 1995
(2)Any amount received on behalf of a detenu shall be kept by the Superintendent and spent by him on behalf of the detenu. Amounts so received shall be held by the Superintendent in deposit on behalf of the detenu or may, at the discretion of the Superintendent, be paid to a nominee of the detenu.Explanation - The term 'nominee' shall not include a co-detenu.
