Section 5(2) in The Orissa Communal Offenders (Conditions of Detention) Order, 1995
(2)The State Government shall be competent to pass orders for detention of any detenu in any jail in the State of Orissa, pass orders for transfer of the detenu from one jail to another jail in the State of Orissa or pass orders for removal of a detenu from any jail in the State of Orissa to another State subject to the consent of the Government of other State.
