Section 8 in The M.P. Prisoner's Leave Rules, 1989
8. Sanctioning Authority for subsequent leaves.
(a)Once the prisoner has availed of the leave, the Inspector General of Prisons (hereinafter called 'Inspector General') shall be competent to grant leave as per rule subsequently on fulfilment of the conditions laid down in Rule 4.(b)Request by the prisoner for subsequent leave shall be made in the same manner as in the first leave.(c)[ (i) If after the examination of prisoner's records shown that prisoner is eligible for temporary leave, his personal bond/surety, bond/ solvency and affidavit shall be sent to concerned Tahsildar for verification and above record shall be sent back to Superintendent after verification. [[Substituted by Notification F. No. 3-5-2009-III-Jail-335, dated 5-2-2009. Prior to substitution it was as under:-'(c) If the examination of the records of the prisoner shows that the prisoner is eligible for subsequent leave, the Superintendent of the Jail shall obtain the enquiry report of the Probation Officer/Welfare Officer concerned, and thereafter shall sent the case to the Inspector General.']](ii)Information regarding whether prisoner's freedom was abused by him during his previous leave, shall be gathered by Jail Superintendent from Station House Officer of the concerned Police Station in case of subsequent leave for the prisoner.(iii)Primary report shall be collected by Jail Superintendent from Probation and Welfare Officer of his jail on the prisoner's first leave of the agriculture year thereafter case shall be submitted to Inspector General of Prisons.(iv)Director General of Prisons may on receiving the report from Superintendent of Jail, may sanction all the four leaves in that agriculture year according to their eligibility.](d)On receipt of the case from the Superintendent of Jail, the Inspector General shall pass such orders as he may consider necessary.(e)The prisoner whose leave is sanctioned by the Inspector General shall be granted a release order in Form 'B'.
