Section 2(2) in U.P. Prisoners' Release On Probation Rules, 1938
(2)"Guardian" means a Government officer or a person professing the same religion as the prisoner, or a secular institution, or a society belonging to the same religion as the prisoner under whose supervision or authority the prisoner released under Section 2 of the Act is placed by the State Government. A Probation Officer appointed by the Uttar Pradesh Apradh Nirodhak Samiti is entitled, on behalf of that institution, to act as the guardian of a prisoner; and
