Section 5(iii) in The Orissa Security Prisoners (Conditions of Detention) Order, 1981
(iii)[ A security prisoner shall normally be detained in a jail within the district where he ordinarily resides. Where a security prisoner has been detained under orders of the District Magistrate of a district of which the security prisoner is not ordinarily a resident, the authority ordering the detention of the security prisoner shall move the State Government as soon as possible for the transfer of the security prisoner to the district, where the security prisoner ordinarily resides : [Inserted Notification No. 3424-C/5.10.1982.]
