ORDER OF GOVERNMENT ~ Board's recommendation accepted. Dated ................. . ... 19 Secretary to Government
Ednorsement on revocation of licence
Dated ........... .. ........ 19 Secretary to Governmem
17
1
FORM-B [ See sub-rule (2) of ru'.: 6 ] Jail Register of applications for release under the Madhya Pradesh Prisoners' Release on Probation Act, 1954 Serial Date Name Prison- Whether- Whether Da te of Date of Order of Name of Date giv- Date of Num• of ap- ofpri· ers' applica- returned the expiry despatch the Gove- the ing the readmis-
ber plica~ son::r number tion reje- by the oflicence oft heap- rnment Guardian licence sion of the
tion cted by the Superin- if plication and prisoner
Superin- tendent granted to the delivery to the
tendent to the district of the Jail prisoner Magis- Prisoner
trate to lhe
guardian
(1) (2) (3) (4) (5) (6) (7)(8) (9) (10) (11) (12)
'J
' . '
Date if Signature
any of of the
the guardian in
revoca- token of
tion of the receipt
the of the
licence licence
and
delivery
to him of
the Prisoner
(13) (14)
Date of Remarks final
release
(15) (16)
Q
?J ~
<
E
t"-4 ~
~
d
~
e .... ,
FORM-C [ See sub-rule (4) of rule 6]
Register of applications for release under the Madhya Pradesh Prisoners' Release on Probation Act, 1954 to be maintained in the office of the District Magistrate
Serial Date of Name of Name of Whether Date of Order of the Name of Date if any Whether Remarks
Number the receipt of Prisoner convicting recommended despatch of Government Guardian of revocation action taken application court to appllcation of licence under section
from the Government to the 7 of the Act Superintendent for release Inspector- Genernl
of prisons
(1) (2) (3)(4) (5) (6) (7) (8)(9) (10) (11)
~
E
r-4 !
>
r-4 0 :r:
>
'U
@
~
< ...... j
19
CHAPT£R V ]
F,ORM D,
(See rule 7)
Licence of c9'}ditional release under--Sect.fon·2 o·f the M.adbya J.>radtsltP,ri~er1s-Release on 1!1"6Jiation- .Net; 19'5-41•
Im e_xen,ise ofithe-powers, oonfe_r,red flzy Sectitln'2 1ofr tlie~ M.l!tibyai Braidesh, Btisonetls-Re.le-ase on P,tobatiow ~ct;, 1~4'•
th~ Government- iSLpleased; subject to •tlla obserw.ncel of'-the'l canditioEs,here-it after.set,fo,rt.h; ·,tn:g.rant•an.;l rll rectltl!e relt'elce of ........................ . : ....... sonldaugh'ter/wife~of' .......... : . . ~ .. caste ......... ...... . ... aged . ...... .. .. ·. r /o .. . ................. ...... police sta;tio:Q-...... ,. .•. _ .. ..... ... . ....... ,.Qi~trict! ..•.........•.•.... . , , · co:o.vict number . ... . ... . ......... .... , at• ptt>se.nt confined in-: the: . ... ... . jail ard place him under the supervision fr.-0 ' authority of
.............. . ......... son of .. ~, ········••.•· ·· caste ........ : .. . resident of ............... . .. pol ice station, ... : ......... :.. .. district ............ .
. .. , .... ... ........... , ...... •.... Proha~ion. Officer10r So
................ ..... ..... ..... . ... ~.19 , unless previously revoi«:d:
Gopditions ,to be obsei-ved 'b~ the Liaeasee
20
434 JAIL MANUAL - [ CHAPTER V
6. He shall not in any_ way associate with persons known to be of bad character or lead dissolute or evil life. ·~ 7. If i~ the ·opinion_~~ the Governm~nt h!! is found to have committed a breach of the a9ove mentioned conditiGJjs, the G0vernment niay, after the person con<:eme·d has been given an opportunity to represent his case before the District Magistrate of the district in V\hich he is residing at the · time, revoke a licence and direct his recommitment to prison to serve the rest of the sentence, subject to the provision of sec- tion 4 of the Madh}::l Prade~h Prisoner'i: Release on Probation Act, 1954.
s. On, revocation of this I icence, the licensee shall return to the_ prison named in the order of revocation on or before the .date specified therein.
! ! Guai-dian's Duty
It shall b.e the duty of the guardian to see that con cl itions of the 1 icence are fulfilled. He shall look after the conduct ' and ~elfare of the licensee and generally act in LOCO PARENTIS, if the licensee's conduct be bad, it shall be the duty of the guardian to report the fact to the District Magis- trate.
If a prisoner released on licence 1.~nde.r tbe Act escapes from the supervision or authority cf & guardian or fails to return to prison on revocation cf his licence the guariian shall immediately inform . the District Magistrate ax:o .the Superintendent ano repott to the nearest police-stauon, and action shall be taken ·against the prisoner as in a cognizable cas.e.
On the expiry of the period of1icence, othrewise than by Tevocation, the guardian shall forthwith inform the licensee
21
CHAPTER V] JAIL MANUAL
FORM E .
[ See ~ub rule (4) of rul~ lQ]
·Order of revocation of licence under section 6 of the Madhya Pradesh Prisoner's Release on
Probation Act, 1954
In ~xercise of the . powers conferred by- s~ction 6 of the .Madhya Pradesh prisoner's Release on Probation Act, 1954, the Government hereby revokes with effect from ........ : .. . the licence under the Si\id Act granted on .................. to ....................... son /daughter /wife of ....................... . resident of ....................... :con'vict No ............... of .... . .. . Prison, under the guardianship of ............ son of ........ ... . resident of .............................. , cl istrict .• ..•................ and direct that he be re-admitted into the prison, to serve
the rest of bis sentence subject to the provisions of section 4 of the said Act.
(The said convict is directed to report himself to the
.Superintendent ofthe .................. prison at ................. on or before the ......... : ..... ) .
. Date ........................ 19
Secretary to Govern111ent, M. P., Home Department
435