Section 19 in The M.P. Prisoner's Leave Rules, 1989
19. Power to relax rules.
- The Government may relax any of the provisions of these rules hereinbefore mentioned or issue such special order as may deem fit.Form 'A'[See sub-rule (a) of Rule 6]Warrant for Release on Leave Granted to the Prisoner by the District Magistrate Under Section 31-A of the Prisoners Act, 1900To,The Superintendent of the.....................Jail...........Whereas.........................(Name and description of the prisoner) at present confined in the ................... Jail ................ under Warrant, dated the....................day of................19.....signed by...............has applied for his/her leave;And where, I, the District Magistrate, being the releasing authority, am duly satisfied that the application can be granted without detriment to public interest.Now, therefore, I.....................the District Magistrate.............hereby, authorise and require you to release on leave the said prisoner from custody for a period of.................days subject to the conditions specified below :-(i)[] [Here specify the places, if any, the prisoner is allowed to visit.] the prisoner shall during the period of his/her leave reside at (village or town) Tahsil.................District. He/She may also during the said period visit and shall not without obtaining the prior permission of the District Magistrate............visit any other place during the said period.(ii)The prisoner shall on the expiry of the said period report to the Superintendent of the Jail.(iii)[] [This should be scored out, if no security is to be demanded.] The prisoner shall furnish security as described below before his/her release (details of security).
