Section 4(1) in The Orissa Communal Offenders (Conditions of Detention) Order, 1995
(1)All detenus shall be classified in two categories, namely, Special Division and Ordinary Division, and except as provided in this order shall receive the same treatment as provided in the Jail Manual of the State for non-labouring prisoners of Division-II and non-labouring prisoners of Division-III respectively.
