Section 15(e) in The M.P. Prisoner's Leave Rules, 1989
(e)Execution of bonds. - A surety bond and a personal recognizance in Form 'D' and 'E' shall be executed before emergency leave. In cases where exemptions are granted from furnishing sureties, the prisoner shall be released on his own recognizance bond. The surety bond shall be executed before a Tahsildar who may send the same to the Superintendent duly attested and affixing his office seal. The personal recognizance bond shall be executed before the Superintendent.
