Section 2 in The Orissa Security Prisoners (Conditions of Detention) Order, 1981
2. Definition.
- In this Order, unless the context otherwise requires-(i)"Security prisoner" means a person detained by virtue of an order issued under the National Security Act, 1980;(ii)"Act" means the National Security Act, 1980;(iii)"Superintendent" means the Superintendent of the Jail in which a security prisoner is detained;(iv)Words and expressions used but not defined in this Order shall have the meaning assigned to them in the Ordinance.
