Section 4D(2) in The M.P. Prisoner's Leave Rules, 1989
(2)Emergency leave in case of death. - Prisoner shall be eligible for leave for a period of 15 days in the event of death of his/her son/daughter, his/her mother/father as well as mother or father of his/her wife/husband.Note :- (1) The duration of emergency leave shall not be included while calculating the duration of the prisoner's total sentence.
