Section 22(3) in The Orissa Communal Offenders (Conditions of Detention) Order, 1995
(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.
