(1)For every inmate discharged on license from an institution there should be appointed a Parole Officer. Such appointment will be made by the [State] [Substituted by the Adaptation of Laws Order, 1950.] Government and they will be either paid officials or private individuals interested in philanthropic or social work chosen, if possible for strength of character, enthusiasm for this kind of work and sound personal influence provided-(i)That where more than one inmate licensed from an institution are employed in one locality one parole officer may be appointed for all of them; and(ii)that the Superintendent, Reformatory Farms, Burewala, shall be ex- officio Parole Officer for the inmates licensed for work at the Borstal Reformatory Farms there.(2)Two months prior to the release on license of an inmate the Superintendent shall request the [State] [Substituted by the Adaptation of Laws Order, 1950.] Government through the Director to appoint a suitable Parole Officer as provided in sub-rule (1).(3)The [State] [Substituted by the Adaptation of Laws Order, 1950.] Government will communicate all appointments of Parole Officers made under sub-rule (1) to the Superintendent in sufficient time for the inmates concerned being informed of their respective parole officers before their discharge on license from the institution.
