Section 13(2) in The Uttar Pradesh First Offenders Probation Act, 1938
(2)In particular and without prejudice to the generality of the foregoing power, such rules may provide for or regulate or prescribe--(a)any matters incidental to the appointment, resignation and removal of probation officers;(b)the payment of remuneration and expenses to probation officers appointed by the State Government direct or or a subsidy to any society which provides persons for appointment as probation officers;(c)the conditions on which societies may be recognized for the purpose of clause (b) of sub-section (1) of Section 9; and(d)the enactments referred to in the second proviso to Section 4 (1).
