- The sanctioning authority shall grant furlough to a prisoner subject to his executing a personal bond or giving cash security in Form No. II or Form No. III, as may be relevant, and also subject to a Surety executing a bond, in Form I. The release may further be subject to all or any of the following conditions: -(1)that the said prisoner shall reside at the specified Taluka and District during the period of release on furlough and shall not go beyond the limits of the said District without the permission of the Director General of Police of the State or such Officer as the Director General of Police of the State may appoint in this behalf,(2)that the said prisoner shall be of good behaviour and shall not commit any offence punishable by or under any law for the time being in force in India,(3)that the said prisoner shall not associate with persons of bad character or lead a dissolute life,(4)that the said prisoner shall, in case he proposes to change his religion during the period of furlough, give a minimum of seven days' prior intimation to the said Director General of Police as also to the Superintendent of the prison from which he has been released, about such intention, and he shall also furnish them with information regarding the new religion and the new name, if any, which he proposes to adopt.(5)that the said prisoner will surrender himself to the Superintendent of the prison, from which he was released on the expiry of the period of furlough,(6)that the said prisoner will report once a day to the Officer-in-charge of the Police Station having jurisdiction over the place of his stay during the period of furlough,(7)that the said prisoner shall, immediately on arrival at the place mentioned in (1) above, report at the Police Station nearest to the said place of stay.
