Section 10 in The M.P. Prisoner's Leave Rules, 1989
10. Procedure for release on leave.
(a)On receipt of the Warrant/ Order for grant of leave from the District Magistrate or the Inspector General, the Superintendent shall fix in consultation with the prisoner, the dale of his release which shall not be later than 10 days from the date of receipt of the Warrant/Order. In the case of a female prisoner the date of release shall be so fixed as to allow time for her transfer to the jail from which she is to be released. If a prisoner who has been granted leave is ill, the Superintendent may postpone the date of his/her release for such time as he considers to be necessary till the prisoner's recovery from his/her illness :[Provided that in case of guarantors inability to present himself taking the prisoner of his/her custody within 10 days, Jail Superintendent shall be able to extend the duration for further period of upto 10 days to release the prisoner on the security of guarantor.] [Inserted by Notification I. No. 3-5-2009-III-Jail-335, dated 5-2-2009.](b)[ Omitted.] [[Omitted by Notification I. No. 3-5-2009-III-Jail-335, dated 5-2-2009. Prior to omission it was as under:'(b) Payment of travelling expenses, amount of gratuity/wages earned.- At the time of his leave, the prisoner shall be paid the gratuity/wages earned by him in jail up to the date of his release and shall also be given Railway warrant to and from his place of residence during his leave and diet money at the rate of Rs. 3.00 (Rupees three) only per day for the days of his absence from jail.']](c)Issue of clothing and Bedding at the time of Leave.- A prisoner, who has no private clothing and bedding and is unable to purchase them, shall be supplied on loan with a blanket and unmarked prison clothing which shall consist of' a kurta, a cap and a pair of pajamas for a male prisoner and saree and kurta for a female prisoner.(d)Release certificate.- The prisoner shall also be given release certificate in Hindi containing the date of his release, the date on which he has to return to the jail, the full address or addresses of the place or places which he has been allowed to visit during his leave, a description of three prominent marks of identification of the prisoner and his left hand thumb impression. A duplicate copy of the release certificate shall be kept in the jail records.(e)Before the prisoner leaves the jail, he shall be informed in the presence of the Superintendent, on the date on which he has to return to jail and that if he fails to do so he should be informed of the consequences therefor.(f)Whenever a prisoner is released on leave, an intimation of his release shall forthwith be given to the Superintendent of Police and Station House Officer concerned. The Superintendent of Police shall report about the conduct of the prisoner during the period the prisoner was on leave immediately after the expiry of the leave. If no report is received within a period of two months from the date of return of prisoner from leave, it shall be presumed that there is nothing against the prisoner.
