Section 19 in The Orissa Communal Offenders (Conditions of Detention) Order, 1995
19. Withdrawal of benefits.
- Notwithstanding anything in this order, it shall be open to the Government to direct that any particular detenu shall not be entitled, for such period as may be specified, to the benefits of interviews, correspondence books, periodicals and newspapers allowed under Clause 18 :Provided that the reasons for giving such direction shall be communicated to the detenu.
