Section 4 in The Orissa Communal Offenders (Conditions of Detention) Order, 1995
4. Classification.
(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.(2)Classification of each detenu shall be made by the authority under whose order the detenu has been detained, in classifying the detenu the authority making the order of detention may have regard to the ground of detention, his general reputation and social standing, education, ordinary standard of living and conviction, if any, in a Court of law for offence involving moral turpitude, personal greed, cruelty or premeditated serious violence :Provided that a detenu who is or has been a Member of Parliament or a Member of a State Legislature shall be placed in the Special Division and shall not be placed in the Ordinary Division :Provided further that where no classification has been assigned to any detenu other than one who is or has been a Member of Parliament or State Legislature, it shall be deemed that such detenu has been placed in Ordinary Division.(3)Notwithstanding anything contained in Sub-clause (1) the State Government may, on their own motion or otherwise, revise the classification of any detenu.
