Section 4D in The M.P. Prisoner's Leave Rules, 1989
4D. Duration of emergency leave.
- Apart from general leave, convicted prisoner shall he eligible for emergency leave from the date of his admission into prison as follows :-(1)Emergency Leave for Marriage. - Prisoner shall be eligible for leave for a period of 15 days for the marriage of himself, his/her daughter/son, sister and brother(2)Emergency leave in case of death. - Prisoner shall be eligible for leave for a period of 15 days in the event of death of his/her son/daughter, his/her mother/father as well as mother or father of his/her wife/husband.Note :- (1) The duration of emergency leave shall not be included while calculating the duration of the prisoner's total sentence.(2)No prisoner shall lie sanctioned more than one emergency leave for marriage in a year.]
