Section 11 in The Orissa Communal Offenders (Conditions of Detention) Order, 1995
11. Discipline and searches.
(1)Every detenu shall, for the purposes of discipline and punishment for breaches of discipline, be subject to these rules relating to civil prisoners as are not inconsistent with this order or any other order passed by the Government in this behalf.(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.
