Section 15(d) in The M.P. Prisoner's Leave Rules, 1989
(d)Petition/application for emergency leave. - Application for emergency leave shall be addressed to the Superintendent of Jail where the prisoner is confined either by the prisoner or by his relative. Each application shall be accompanied by certificate of correctness of the ground stated in the application for emergency leave from local Tahsildar and a statement of names of two sureties with the certificates from a Tahsildar regarding solvency of the sureties. The amount of surety shall be fixed by the authority competent to sanction emergency leave.
