Section 4B in The M.P. Prisoner's Leave Rules, 1989
4B. Category of prisoners, who are not eligible for leave.
(1)Prisoners who have been accorded with any punishment for a jail offence other than punishment of warning while undergoing their sentences, and such punishment has not been imposed upon them 3 years prior to them the date of his application for leave.(2)Such prisoner who has been punished with deferment of privilege of leave for not more than one year under Section 724 of Jail Rules, shall not be eligible for leave till the completion of the period of such order.(3)In case of a prisoner who has been sentenced to any punishment owing to his escape during his previous leave such prisoner shall not be eligible for general leave, for the rest of his term of sentence.(4)Such prisoner who has been prosecuted in any other case or cases when are undertrial in the Court, in spite of his release on security in that case.
