Section 14 in The M.P. Prisoners' Release on Probation Rules, 1964
14. Guardian.
(1)In each case the District Magistrate shall determine whether or not the proposed guardian is fit to act as such having regard to his status, antecedents and the degree of control that may be exercised on the prisoner, and inform the Government of his opinion.(2)Parents or relatives of a prisoner may be appointed guardians if the District Magistrate is satisfied that they are fit to act as such guardians.(3)An officer of a prison shall in no case be eligible to act as guardian, unless the Inspector-General of Prisons, Madhya Pradesh, sanctions it.
