Section 31(iv) in The Orissa Security Prisoners (Conditions of Detention) Order, 1981
(iv)All funds received under Sub-clauses (i), (ii) and (iii) shall be kept by the Superintendent and spent by him on behalf of the security prisoner. No part of the fund so received, or the unspent balance shall be paid to the security prisoner except at the time of his release from detention.
