Section 6(2) in The Punjab Probation of Offenders Rules, 1962
(2)He shall -(a)be responsible for the working of probation in the whole of the area within his jurisdiction;(b)control, guide and supervise the work of probation officers in the district;(c)be the drawing and disbursing officer in respect of all expenses connected with the probation work in the district;(d)submit to the Chief Probation Officer a half-yearly report on the conduct and progress of all probationers in his jurisdiction and reports of cases dealt with under section 9 of the Act;(e)submit to the Chief Controlling Authority, the Chief Probation Officer, the District Magistrate and the court such other reports as may be required by the Chief Probation Officer or the Chief Controlling Authority or the State Government;(f)perform such other functions as may be assigned to him by the Chief Probation Officer or the Chief Controlling Authority.III - Probation Officers - Qualifications for appointment and conditions of service.
