Section 15 in The Punjab Probation of Offenders Rules, 1962
15. Supervision of probationers.
- [Section 17(2)(b)].- (1) The Probation Officer shall act as a friend and guide of the probationer. For this purpose, he shall, subject to the provisions of the supervision order, require the probationer to report to him at stated intervals, meet him frequently and keep in close touch with him.(2)At the first time meeting the probation officer shall -(a)explain to the probationer the conditions of the supervision order;(b)advise him as to how he should conduct himself; and(c)specify the days on which he should report to the officer, the time and place of reporting being so arranged as to avoid unnecessary hardship to the probationer and to secure proper privacy: and inform the probationer that any omission on his part in so reporting will have to be satisfactorily accounted for.(3)The Probation Officer shall visit the probationer periodically in his home surroundings and where appropriate, his occupational environment, in order to see the progress made by the probationer and the difficulties, if any, met with by him:Provided that in the case of young offenders attending school or college, the probation officer shall not visit the probationer in the institution, but may make discreet enquiries of the teacher, tutor or head of the institution regarding his attendance, conduct and progress, without prejudicing the probationer's interest in any way.(4)The frequency of the meetings, including visit by the officer should depend upon the conduct and mode of life of the probationer and upon the progress he is making. But the number of meetings shall be, unless the Court directs otherwise, not less than -(a)once a week during the first month;(b)once a fortnight during the rest of the first-half of the period of probation; and(c)once a month during the remaining period.(5)The probation officer shall endeavour by example, advice, persuasion and assistance, and, where necessary, by warning, to ensure that (a) the probationer does not violate the conditions of the supervision, order or commit any further offence and behaves in conformity with law; and (b) his behaviour, attitude to society, habits, character and morals improve so that he may not revert to crime.(6)The probation officer shall also take such action as he deems necessary for better regulation of the conduct and mode of life of the probationer or for closer supervision over him.
