Section 22(1) in The Orissa Communal Offenders (Conditions of Detention) Order, 1995
(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.
