Section 4A in The M.P. Prisoner's Leave Rules, 1989
4A. [ Eligibility for Leave. [Inserted by Notification F. No. 3-5-2009-III-Jail-335, dated 5-2-2009.]
- Notwithstanding anything contained in Sections 31-A and 31-B of the Prisoners Act, 1900, eligibility criteria for leave for prisoners, undergoing sentences in the prisons of the State shall be as follows :-(1)Prisoner who has undergone at least 6 months of actual sentence out of total sentences (excluding undertrial period and remission) shall be eligible for general leave, but for emergency leave, eligibility for leave shall be calculated from the date of admission into prison.(2)Prisoner has shown good conduct in Jail during the period of his undertrial confinement and has not been punished for any other Jail offence or punishable offence.(3)Prisoner has shown good conduct during the period of the year in which prisoner submits his application for leave.
