Section 3 in The Orissa Release of Prisoners on Parole Rules, 1983
3.
A prisoner before being released on parole under Rule 2 shall enter into a bond in Form II in Schedule 'A' to these rules undertaking to reside during the period of his parole at a place specified therein and not to depart therefrom without the permission of the District Magistrate of the district where he resides during parole or of such other officer as that District Magistrate may appoint in that behalf and to return to the Jail in which he was confined on expiry of the period of his parole and to confirm to such other conditions as may be specified in the order of release by the State Government, or as the case may be, by the District Magistrate when he authorises release on parole in exercise of powers under proviso to Rule 2.
