Section 21 in The Orissa Communal Offenders (Conditions of Detention) Order, 1995
21. Discipline.
(1)A detenu -(i)shall reside in the accommodation allotted to him by the Superintendent, whether in an association, ward or a cell;(ii)shall not proceed beyond the limits of the jail area;(iii)shall obey the orders of the Superintendent issued from time to time for the comfort, safety and health or for the discipline, orderly conduct and control of detenus;(iv)shall attend roll-call and answer to his name in person at such times and places within the jail as may be appointed, by the Superintendent. (However, detenus who are sitting Legislators are exempted from this requirement);(v)shall whenever required, so to do by the Superintendent for official purposes, appear before him or any other persons specified by him (Detenus who are sitting Legislators, are exempted from this requirement);(vi)shall conform, to the standards of cleanliness and dress laid down by the Superintendent;(vii)shall not do anything wilfully with the object of affecting his own bodily welfare;(viii)shall not possess any substance/article like weapons, sticks, razors, other than safety razors, pieces of iron or any other article which may be used as a weapon;(ix)shall not exchange or sell any of his kit, equipment, clothes, furniture or other things supplied by or belonging to the Government; and(x)shall not refuse to take the diet prescribed by the Superintendent.(2)The jail authorities shall not accept any responsibility for loss of jewels and other valuables unless they have been handed over to the Superintendent. If the detenus retain jewels and valuables with them, it shall be at their own risk.
