Section 26 in The Punjab Probation of Offenders Rules, 1962
26. Powers of court to call for report from probation officer for passing orders under sections 8 and 9.
- The Court may require a probation officer to submit a report on a stipulated date of periodical reports on the progress, conduct and mode of living of the probationer placed under his supervision for purposes of passing orders under sections 8 and 9 of the Act.
