Section 24 in The Orissa Communal Offenders (Conditions of Detention) Order, 1995
24. Removal of detenus to hospitals.
- When the Superintendent is of opinion that a detenu shall be given special medical treatment in any hospital outside the jail, the detenu may, notwithstanding anything in order of detention, be taken to such hospital or to the jail nearest to such hospital with adequate security arrangement and detained there until, in the opinion of the Medical Officer of the hospital, he is fit to return to jail. The Superintendent is permitted to use his discretion in instructing hospital authorities to provide for special wards of the lowest class. If the detenu so desires, one or two friends or near relatives of the detenu may be allowed to attend on him during the period of his treatment in the hospital.
