Section 5 in The Orissa Security Prisoners (Conditions of Detention) Order, 1981
5.
(i)the State Government shall be competent to order detention of any security prisoner in any jail in the State of Orissa, to order transfer of the security prisoner from one jail to another jail in the State of Orissa or to order removal of security prisoner from any jail in the State of Orissa to another State subject to the consent of the Government of that other State. [Whenever any security prisoner is transferred from one jail to another in the State of Orissa or from any jail in the State of Orissa to another State the Superintendent of the Jail where the security prisoner was lodged prior to his transfer shall inform the members of the household of the security prisoner about the transfer of security prisoner and about the place or places to which such security prisoner has been transferred.] [Added vide Notification No. 3424-C/5.10.1982.](ii)A District Magistrate directed under Sub-section (3) of Section 3 of the Act to exercise powers conferred in Sub-section (2) of Section 3 of the said Act, shall be competent To specify any jail within his jurisdiction to be the place of detention of any security prisoner in respect of whom he has made the order of detention.(iii)[ A security prisoner shall normally be detained in a jail within the district where he ordinarily resides. Where a security prisoner has been detained under orders of the District Magistrate of a district of which the security prisoner is not ordinarily a resident, the authority ordering the detention of the security prisoner shall move the State Government as soon as possible for the transfer of the security prisoner to the district, where the security prisoner ordinarily resides : [Inserted Notification No. 3424-C/5.10.1982.]Provided that a security prisoner may not be kept in detention in a jail within the district. Where he ordinarily resides, for reasons of safety and security or on account of non-availability of requisite facility for a security prisoner or for other equally cogent reason, the State Government consider it inadvisable to keep a security prisoner in any jail within the district where he ordinarily resides.]
