Section 5(i) in The Orissa Security Prisoners (Conditions of Detention) Order, 1981
(i)the State Government shall be competent to order detention of any security prisoner in any jail in the State of Orissa, to order transfer of the security prisoner from one jail to another jail in the State of Orissa or to order removal of security prisoner from any jail in the State of Orissa to another State subject to the consent of the Government of that other State. [Whenever any security prisoner is transferred from one jail to another in the State of Orissa or from any jail in the State of Orissa to another State the Superintendent of the Jail where the security prisoner was lodged prior to his transfer shall inform the members of the household of the security prisoner about the transfer of security prisoner and about the place or places to which such security prisoner has been transferred.] [Added vide Notification No. 3424-C/5.10.1982.]
