Section 10(2) in The U.P. First Offenders' Probation Rules, 1939
(2)The society shall forward to the State Government the rules framed by it in respect of salaries, allowances and conditions of service of a probation officer :Provided that nothing in this rule shall prevent the society from employing person honorarily. as a probation officer :Provided further that nothing in the rules framed by the society shall affect the powers of the District Magistrate or the Court, as the case may be, under subsections (3) and (4) of Section 9 of the Act.
