Section 9 in The Orissa Release of Prisoners on Parole Rules, 1983
9.
As soon as the prisoner released on parole surrenders to a prison authority, his order of release and the bond executed by him will become inoperative. But where a prisoner, who is released on parole has applied for the extension of the period of parole and before his application has been sanctioned surrenders himself to the prison authority, his earlier order of release and the bond shall not be. Inoperative after such surrender until a fresh release order is obtained from the State Government.
