Section 2(1) in The Orissa Communal Offenders (Conditions of Detention) Order, 1995
(1)In this order, unless the context otherwise requires,-(a)"Act" means the Orissa Prevention of Dangerous Activities of Communal Offenders Act, 1993 (Orissa Act 18 of 1993);(b)"Detenu" means the "Communal Offenders" as defined in Clause (b) of Section 2 of the Act;(c)"Form" means a form appended to this order;(d)"Superintendent" means the Superintendent or the Officer-in-charge of the Jail in which a communal offender is detained.
