Section 2 in U.P. Prisoners' Release On Probation Rules, 1938
2. Definitions.
- In these rules, unless there is anything repugnant in the subject or context,-(1)"The Act" means the U.P. Prisoners' Release on Probation Act, 1938;(2)"Guardian" means a Government officer or a person professing the same religion as the prisoner, or a secular institution, or a society belonging to the same religion as the prisoner under whose supervision or authority the prisoner released under Section 2 of the Act is placed by the State Government. A Probation Officer appointed by the Uttar Pradesh Apradh Nirodhak Samiti is entitled, on behalf of that institution, to act as the guardian of a prisoner; and(3)"Superintendent" means the Superintendent of a prison in which a convict to be released under the Act is confined.
