Section 8(c) in The M.P. Prisoner's Leave Rules, 1989
(c)[ (i) If after the examination of prisoner's records shown that prisoner is eligible for temporary leave, his personal bond/surety, bond/ solvency and affidavit shall be sent to concerned Tahsildar for verification and above record shall be sent back to Superintendent after verification. [[Substituted by Notification F. No. 3-5-2009-III-Jail-335, dated 5-2-2009. Prior to substitution it was as under:-
