Section 14 in The Probation of Offenders Act, 1958
14. Duties of probation officers
. - A probation officer shall, subject to such conditions and restrictions, as may be prescribed,(a)inquire, in accordance with any directions of a Court, into the circumstances or home surroundings of any person accused of an offence with a view to assist the Court in determining the most suitable method of dealing with him and submit reports to the Court;(b)supervise probationers and other persons placed under this supervision and, where necessary, endeavour to find them suitable employment;(c)advise and assist offenders in the payment of compensation or costs ordered by the Court;(d)advise and assist, in such cases and in such manner as may be prescribed, persons who have been released under section 4; and(e)perform such other duties as may be prescribed.
