Section 2(4) in The Tamil Nadu Borstal Schools Act, 1925
(4)[ "Probation Officer" means a person appointed to be a Probation Officer under the [Tamil Nadu] [Substituted by section 2(H) of the Tamil Nadu Borstal Schools (Amendment) Act, 1959 (Tamil Nadu Art 15 of 1959).] Probation of Offenders Act, 1936, ([Tamil Nadu] [Substituted for the word 'Madras' by the Tamil Nadu Adaptation of Laws Order, 1969, as amended by the Tamil Nadu Adaptation of Laws (Second Amandment) Order, 1969, which came into force on the 14th January, 1969.] Act III of 1936, or under the Probation of Offenders Act, 1958 (Central Act XX of 1958)).
