Section 22 in The Orissa Communal Offenders (Conditions of Detention) Order, 1995
22. Punishment for breaches of discipline.
(1)Why detenu who contravenes any of the provisions of Sub-clause (14) of Clause 16 or Clause 21 or refuses to obey any order issued thereunder, or who -(i)assaults, insults, threatens or obstructs any fellow detenu or any officer of the jail or any other Government servant or any person employed in or visiting the jail; or(ii)is guilty of indecent, immoral or disorderly conduct; or(iii)communicates or attempts to communicate with any person outside the jail in an unauthorised manner; or(iv)bribes or attempts to bribe any Government servant or any person employed in or visiting the jail; or(v)commits any nuisance or wilfully befouls any well, latrine washing or bathing place; or(vi)disobeys the orders of any officer of the jail; or(vii)wilfully damages any property belonging to the Government or tampers with any locks, lamps or lights in the jail, or article in contravention of an order of the Superintendent; or(viii)wilfully brings false accusation against any officer of the jail or fellow detenu; or(ix)omits or refuses to report, as soon as it comes to his knowledge, the occurrence of any fire, any plot or conspiracy, any escape, attempt to or preparation for escape and any attack or preparation for attack upon any officer of the jail; or(x)abets the commission by a fellow detenu of any of the foregoing acts, or omissions; or(xi)omits or refuses to help any officer of the jail in case of an attempted escape on the part of any of his fellow detenus or of any attack upon such officer or upon any of his fellow detenus; or(xii)refuses to get himself weighed when so required by the authorities concerned, shall be deemed to be guilty of breach of discipline.(2)If the Superintendent is satisfied that a detenu is guilty of breach of discipline, after such enquiry as he thinks fit, he may award the detenu one or more of the following punishments :(a)confinement in cells fora period not exceeding fourteen days;(b)cancellation or reduction for a period not exceeding one month of the concession of receiving funds from outside;(c)cancellation or reduction for a period not exceeding one month of the concessions of writing and receiving letters or of receiving newspapers, periodicals and books; and(d)cancellation or reduction for a period not exceeding one month of the concession of having interviews.(3)If any detenu is guilty of breach of discipline which, by reason of his having frequently committed, such breaches or otherwise is in the opinion of the Superintendent not adequately punishable by him under the provisions of Sub-clause (2) he may, with the approval of the Government, give information relating to the breach of the discipline to the officer-in-charge of the nearest police-station and where the breach of discipline constitutes an offence punishable under the Indian Penal Code the detenu shall be tried and punished for such offence in accordance with the provisions of that Code.
