Section 37 in The Orissa Security Prisoners (Conditions of Detention) Order, 1981
37. Conduct, offences and punishments.
- A security prisoner -(i)shall reside in the accommodation allotted to him by the Superintendent of the Jail whether in an association ward or a cell;(ii)shall not proceed beyond the limits of the jail save with the permission of the Superintendent of the Jail given by general or special order in this behalf;(iii)shall obey the orders of the Superintendent of the Jail, issued from time to time for the comfort, safety and health, or for the discipline, orderly conduct and control of security prisoners;(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 of the Jail;(v)shall conform to the standards of cleanliness and. dress laid down by the Superintendent of the Jail;(vi)shall not do anything wilfully with the object of affecting his own bodily welfare;(vii)shall not have in his possession any coin, currency notes or negotiable instruments, any weapons, sticks, razors (other than safety razors) places of iron or any other article which may be used as a weapon;(viii)shall not exchange or sell any of his kit, equipment, clothes, furniture or other possession;(ix)shall not refuse to take the prescribed diet;(x)shall not refuse to place himself in specified position for photographs and to register his fingerprints, as may be required under Clause 14.
