Section 31 in The Orissa Security Prisoners (Conditions of Detention) Order, 1981
31. Funds and allowances.
- (i) A security prisoner may, subject to such general or special order as may be made by the State Government, receive from close relatives or friends at intervals of not less than one month, funds not exceeding rupees fifty in all per month to enable him to supplement the amenities of life in the jail.(ii)Subject to such general or special order as may be made by the State Government, a security prisoner of the Special Division may be paid a sum of Rs. 20 and a security prisoner of the ordinary Division may be paid a sum of Rs. 15 per month for purchase of stationery articles including postal, stationery, postage stamps, toilet articles, smoking materials and other sundry articles not provided to a security prisoner under the State Jail Manual or under this Order at Government dust.(iii)Notwithstanding anything contained in Sub-clause (i) a security prisoner may with the previous sanction of the State Government, receive such sums and from such sources as may be permitted by the State Government in their discretion for meeting any specific and bona fide requirement of non-recurring nature.(iv)All funds received under Sub-clauses (i), (ii) and (iii) shall be kept by the Superintendent and spent by him on behalf of the security prisoner. No part of the fund so received, or the unspent balance shall be paid to the security prisoner except at the time of his release from detention.(v)The State Government may, at any time if they are satisfied so to do, by a general or a special order, withdraw the concession a receiving funds from outside under Sub-clause (i) or cancel, modify or withhold any sanction accorded under Sub-clause (iii) in respect of any security prisoner or class of security prisoners or security prisoners lodged in any particular jail.
