Section 9 in The M.P. Prisoners' Release on Probation Rules, 1964
9. Guardian's duty.
(1)It shall be the duty of the guardian to see that the conditions of the licence are fulfilled. He shall look after the conduct and welfare of the licensee and generally act in loco parentis. If the licensee's conduct is found to be bad it shall be the duty of the guardian to report the fact to the District Magistrate.(2)In dealing with the licensee the guardian, when he is a Probation Officer appointed by the Government, shall be governed by the rules, if any, framed by the Government for the guidance of Probation Officers.(3)If on enquiry' by the District Magistrate it is found that the guardian has failed in his duties and does not generally act in loco parentis, the District Magistrate may propose to the Government a new guardian whose name may be substituted in the licence after making necessary enquiries about his fitness to act as such. Before the old guardian is replaced by a new one, the District Magistrate shall cause a notice to be served on the guardian to show cause as to why he should not be replaced. If the guardian presents himself then after hearing him and if he does not present himself, then without hearing him, the District Magistrate shall consider and decide whether or not to recommend to the Government for the replacement of the guardian and shall act accordingly.
