Section 11(2) in The Orissa Communal Offenders (Conditions of Detention) Order, 1995
(2)Every detenu and his cell or ward shall be liable to be searched not less than once a month, and more often, if the Superintendent considers it necessary, by the Jailor or Deputy Jailor as directed by the Superintendent, special precautions shall be taken to make the search thorough and the fact of the search shall be noted in the Jailor's Report Book.
