Section 10 in The U.P. First Offenders' Probation Rules, 1939
10. Condition of service to probation officers.
(1)A probation officer shall be appointed for one year in the first instance and may be continued thereafter if his work is found to be satisfactory.(2)The society shall forward to the State Government the rules framed by it in respect of salaries, allowances and conditions of service of a probation officer :Provided that nothing in this rule shall prevent the society from employing person honorarily. as a probation officer :Provided further that nothing in the rules framed by the society shall affect the powers of the District Magistrate or the Court, as the case may be, under subsections (3) and (4) of Section 9 of the Act.(3)A probation officer shall give three months' notice in writing if he wishes to resign his appointment if he is unable, owing to ill-health or some other cause, to perform his duties, he shall at once report the fact to the society, to the District Magistrate and to the Courts concerned and thereupon the Society shall make suitable arrangements for the purpose of carrying on the duties of that officer during his absence from duty.(4)The Society may after giving three months' notice in writing, terminate the appointment of a probation officer, or may dismiss him without such notice for misconduct or wilful neglect of his duties. If a probation officer's work or conduct is unsatisfactory, the Committee shall make a report of this fact to the society which may take such action on the report as it may consider proper.
