Section 3 in The Punjab Probation of Offenders Rules, 1962
3. Probation Officers and their Control.
- [Sections 13(1) and 17(1)]. - (1) The State Government may appoint for each probation district such number of persons as it thinks fit to be probation officers for the purposes of the Act.(2)All probation officers (whether appointed or recognised by the State Government) in each probation district shall be under the control of a probation officer specified by the State Government in this behalf and designated as District Probation Officer.(3)All such probation officer in the State shall be under the control of the Chief Probation Officer to be appointed by the State Government.
