Section 38 in The Orissa Security Prisoners (Conditions of Detention) Order, 1981
38.
Any security prisoner, who contravenes any of the provisions of Clause 37 or refuses to obey any order issued thereunder or does any of the following acts, namely :(i)assaults, insults, threatens or obstructs any follow prisoner or any officer of the jail or any other servants of the Government or any person employed in or visiting the jail; or(ii)quarrels with any person in the jail; or(iii)is guilty of indecent, immoral or disorderly conduct; or(iv)communicates or attempts to communicate with any person outside the jail in an unauthorised manner; or,(v)bribes or attempts to bribe any servants of the Government of any person employed in or visiting the jail; or(vi)commits any nuisance or wilfully damages any well, latrine, washing or bathing place; or(vii)disobeys the orders of or shows disrespect to any officer of the jail; or(viii)wilfully damages or attempts to damage any property belonging to the Government or tampers with any locks, or locking device, lamps or lights in the jail; or(ix)receives, possesses or transfers any article in contravention of an order of the Superintendent of the Jail; or(x)feigns illness; or(xi)wilfully brings a false accusation against any officer of the jail or fellow-prisoner, or(xii)omits or refuses to report, as soon as it comes to his knowledge any damage done or attempted to be done to any property belonging to the Government, the occurrence of any fire, any plot or conspiracy to escape, attempt or preparation to escape, and any attack or preparation for attack upon any of the jail, or fails to render all the assistance in his power to discover the culprit any of the aforesaid cases; or(xiii)abets the commission by fellow-prisoner of any of the foregoing acts, or(xiv)omits or refuses to help any officer of the jail in case of an attempted escape on the part of any of his fellow prisoners or of any attack upon such officer or upon any of his follow-prisoners, shall be deemed to have committed a jail offence.
