Section 25(1) in The Orissa Communal Offenders (Conditions of Detention) Order, 1995
(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.
