Section 13 in The Orissa Security Prisoners (Conditions of Detention) Order, 1981
13.
Every security prisoner and his cell or ward shall be searched by the Jailor or Assistant Jailor as detailed by the Superintendent not less than once a week and oftener if the Superintendent of the Jail considers it necessary. Social precautions shall be taken to make the searches thorough and the fact of the search shall be noted in the Jailor's Report Book. Security prisoners shall be searched before and after interviews and at any other time, if the Superintendent of the Jail considers it necessary.Every person permitted to interview a security prisoner and the security prisoner himself shall be searched before and after the interview.
