Section 31(1) in The Punjab Probation of Offenders Rules, 1962
(1)Where a probationer under supervision consistent with the condition of the supervision order, changes or proposes to change his place of residence and the place of such residence is outside the jurisdiction of the probation officer, he shall obtain the permission of -(a)the Probation Officer, if the period of such stay does not exceed a fortnight:(b)the Chief Probation Officer, on the recommendation of the probation officer, if such period exceeds a fortnight but does not exceed three months; or(c)the Court, on application made through the probation officer, if such period exceeds three months.
