Section 4 in The M.P. Prisoner's Leave Rules, 1989
4. Conditions of Leave.
- The prisoners shall be granted leave under sub-section (1) of Section 31-A of the Act on the following conditions, namely :-(a)He fulfils the conditions laid down in Section 31-A of the Act;(b)He has not committed any offences in jail between the date of application for leave and receipt of the order of such leave;(c)The releasing authority must be satisfied that the leave may be granted without detriment to the public interest;(d)He gives in writing to the Releasing Authority the place or places which he intends to visit during the period of his leave and undertake not to visit any other place during such period without obtaining prior permission of the Releasing Authority in that behalf; and(e)He should furnish security to the satisfaction of the Releasing Authority if such security is demanded by the Releasing Authority.
