Section 15(4) in The Punjab Probation of Offenders Rules, 1962
(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.
