Section 4 in The Punjab Probation of Offenders Rules, 1962
4. Chief Controlling Authority.
- [Section 17(1)]. - (1) The Inspector-General of Prisons shall be the "Chief Controlling Authority" for the purposes of these rules.(2)The Chief Controlling Authority shall -(i)control and supervise the work of the Chief Probation Officer and all Probation Officers;(ii)exercise all financial powers of the Head of Department for incurring expenditure and for the administrative work with respect to the work of Probation in the State;(iii)deal with recognised societies;(iv)contact other associations and such members of the public as may be interested in the propagation of work relating to probation;(v)submit statistical returns and such periodical or special returns or other reports in such manner as may be required by the State Government from time to time;(vi)inspect the work and offices of the Chief Probation Officer and District Probation Officers annually and the offices of the Probation Officers and institutions and premises for the reception of probationers at such intervals as may be fixed by the State Government.
