Section 2 in The Good Conduct Prisoners' Probational Release Rules, 1927
2. Definitions.
- In these rules, unless there is anything repugnant in the subject or context, -(1)"The Act" means the Good Conduct Prisoners' Probational Release Act, 1926;(2)"Reclamation Officer" means an officer appointed by the State Government for the superintendence, direction and control of persons released from prison under the provisions of the Act;(3)"Probation Officer" means an officer appointed by the State Government to assist the Reclamation Officer in the discharge of his duties.(4)"Superintendent" means the Superintendent of a prison in which any prisoners to be released under the Act are confined, or any other officer specially authorised in this behalf by the State Government.
