Section 23 in The U.P. First Offenders' Probation Rules, 1939
23. Annual report by the District Magistrate.
- For every calendar year, the District Magistrate shall forward to the society before the 1st of February, a report on the working of the Act in his district, nothing in particular on the following points :(a)the number of probation officers under Section 9 (1) (b) of the Act, paid or honorary, employed in the district, and the salary, allowances or other expenses paid to each such officer;(b)the number of probationers placed under the supervision of the society's probation officers in his district; and(c)the number of persons appointed as probation officers under Section 9 (1) (c) of the Act and the number of probationers placed in their charge; and(d)conduct in general of the probationers released under the Act.
