Section 10 in The Orissa Communal Offenders (Conditions of Detention) Order, 1995
10. Clothing and bedding.
(1)A detenu may wear his own clothes, foot-wear and head-gear consistent with reasonable requirements of health and decency. A detenu may, with prior permission of the Superintendent of the Jail, receive additional items of clothings, foot-wear and head-gear from private sources, if in the opinion of the Superintendent, the detenu does not have adequate personal clothings, foot-wear and head-gear to meet his reasonable requirements.(2)If the Superintendent is of the opinion that the personal clothings, foot-wear and head-gear of the detenu are inadequate to meet his reasonable requirements or the detenu is unable to declines to provide himself with necessary additional clothings, foot-wear or head-gear from private sources and requests the Superintendent in writing to supplement his clothings, foot-wear or head-gear at Government cost, the clothings, foot-wear and head-gear of a detenu may be supplemented at Government cost in such a manner as may be considered reasonable by the Superintendent at an expenditure not exceeding Rs. 75 per detenu for each block period of six months commencing from the date of detention of the detenu concerned.(3)Subject to conditions specified in Sub-clause (2), the personal winter clothings, foot-wear and head-gear of a detenu, who continues to be under detention at any time during the period from the first day of November of any year to the last day of February of the following year may be supplemented at Government cost at an expenditure not exceeding Rs. 75 for the detenu placed in Special Division and at an expenditure not exceeding Rs. 50 in case of detenu placed in the Ordinary Division.(4)No replacement for clothings, foot-wears, and head-gears supplied at Government cost under Sub-clause (2) shall be made within a period of six months and no replacement for clothing, foot-wear and head-gear supplied at Government cost under Sub-clause (3) shall be made within a period of twelve months from the date of supply of such item;(5)Subject to general or special order of the State Government, a detenu shall be permitted to use clothings, foot-wear and head-gear supplied to him at Government cost while in custody.(6)Each detenu may use his own bedding consistent with reasonable requirements of health and decency. A detenu may, with prior permission of the Superintendent receive extra items of bedding from private sources if in the opinion of the Superintendent his personal items of bedding are inadequate to meet his requirement. If in the opinion of the Superintendent a detenu does not have adequate items of bedding and is unable or declines to provide himself with necessary bedding from private sources, these may be supplemented at Government cost on a scale not exceeding the scale laid down in the State Jail Manual for Prisoners irrespective of classification of the detenu.
