Section 5 in The Orissa Communal Offenders (Conditions of Detention) Order, 1995
5. Accommodation.
(1)Detenu shall, wherever feasible and subject to requirements of safety and security, be lodged in cells or association wards, preferably in the later and allowed to communicate freely with each other. As far as possible they shall be kept separate from other prisoners. The Superintendent of Jail may, however, confine any particular detenu or group of detenus separately, if he considers it desirable on grounds of health or for any other reason.(2)The State Government shall be competent to pass orders for detention of any detenu in any jail in the State of Orissa, pass orders for transfer of the detenu from one jail to another jail in the State of Orissa or pass orders for removal of a detenu from any jail in the State of Orissa to another State subject to the consent of the Government of other State.
