Section 33 in The Orissa Security Prisoners (Conditions of Detention) Order, 1981
33.
On the application of any member of the family of the security prisoner or of the security prisoner the State Government may at their discretion sanction such periodic allowance or lump sum grant for the family of the security prisoner in such cases and an such a scale as the State Government may deem fit. Payments made under this clause be in the nature of ex grantia payment.
