Section 41(a) in The Orissa Security Prisoners (Conditions of Detention) Order, 1981
(a)When the Superintendent of the Jail is of the opinion that a security prisoner should be given treatment in a hospital, the security prisoner may notwithstanding anything contained in the order of detention be taken to the District Headquarters Hospital or the Sub-divisional Headquarters, Hospital, as the case may be, and detained therein under custody if in the opinion of the medical officer of such hospital, the security prisoner requires treatment as an indoor patient. When the medical officer in charge of such hospital is of the opinion that the security prisoner is in need of specialised medical attention which is not available in any of the aforesaid hospitals, the detaining authority may notwithstanding anything contained in the order of detention direct removal of the security prisoner to any Government hospital where such specialised medical facilities are available for treatment as indoor patient of to any other jail only for treatment as an outdoor patient in such hospital.
