Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Punjab - Section

Section 13 in The Punjab Probation of Offenders Rules, 1962

13. Departmental responsibility.

- [Section 17(2)(b)]. - (1) Every probation officer shall carry out the directions of the Chief Probation Officer and the Chief Controlling Authority.
(2)Every probation officer shall submit -
(a)to the District Probation Officer, a monthly report in Form II on the progress of each probationer placed under his supervision and copies of pre-sentence report and of other reports submitted to a Court or the District Magistrate, and
(b)to the Chief Probation Officer and the District Probation Officer such periodical reports and statistics as may be required.