Section 6 in The Orissa Release of Prisoners on Parole Rules, 1983
6.
The following categories of persons are eligible for becoming sureties of a prisoner for purpose of their release on parole :(a)parents or relatives of the prisoner, whom the District Magistrate concerned considers to be proper persons for the purpose;(b)an official of a prison in exceptional cases :Provided that he has received the prior sanction of Inspector-General of Prisons to be such surety.
