Section 29 in The Punjab Probation of Offenders Rules, 1962
29. Institutions and other premises for reception of probationers.
- [Section 4(3) and 17(1)]. - (1) The State Government may maintain, or approve subject to such conditions (including conditions relating to management and inspection) as it may deem fit to impose, any institution or other premises for the reception of probationers who may be required to reside therein by supervision order.(2)any such institution or other premises shall be maintained, managed and inspected in accordance with such instructions as may be issued by the State Government from time to time.
