Section 20 in The U.P. First Offenders' Probation Rules, 1939
20. Power to Inspection.
- The probation officer may, with the permission of the District Magistrate or any gazetted officer appointed by him in this behalf, inspect any judicial record in which the probationer under his charge was a party and may take notes from the record but shall in no case communicate the contents of the record to any person except when it may be necessary in the discharge of his duties.
