Section 4 in The Orissa Security Prisoners (Conditions of Detention) Order, 1981
4. Accommodation.
- Security prisoners shall wherever feasible and subject to requirements of safety and security be lodged in cells or association wards, [* * *] [Deleted vide Notification No. 3424-C/5.10.1982.] preferable in the letter and allowed to communicate freely with each other.security prisoners shall be kept separate from other prisoners [and convicts.] [Inserted Notification No. 3424-C/5.10.1982.] The Superintendent of the. Jail may, however, confine any particular security prisoner or group of security prisoners separately, if he considers it desirable on grounds of health or for any other reason.
