Section 5 in The Orissa Prevention of Dangerous Activities of Communal Offenders Act, 1993
5. Power to regulate place and conditions of detention.
- Every person in respect of whom a detention order has been made shall be liable-(a)to be detained in such place and under such conditions including conditions as to maintenance of discipline and punishment for breaches of discipline, as the Government may, by general or special order, specify; and(b)to be removed from one place of detention to another place of detention with the State by an order of the Government.
