29. Appointment, powers and control of parole officers.
- [(a) For every inmate discharged on licence from a Borstal Institution there shall be appointed a parole officer. Two months prior to the discharge, the Superintendent shall request the District Magistrate to appoint a suitable parole officer and his appointment shall be made by the District Magistrate of the District in which the inmate so discharged would ordinarily reside, in consultation with the Local Borstal Association, if any, and the local authorities in the district, where the inmate resided before he was ordered to be detained. The District Magistrate shall communicate all appointments of parole officer to the Superintendent in sufficient time for the inmate concerned to be informed of their respective parole officers before discharge from the institutions :Provided that in such districts where Probation Officers have been appointed by the State Government or recognized as such by the State Government, such Probation Officer shall be parole officers under these rules] [Substituted Notification No. 752-1462-III-Jail, dated 6-4-1964.].(2)& (3) [xxx] [Omitted by Notification No. 752-1462-III-Jail, dated 6-4-1964.](4)It shall be the duty of the parole officer to look after the conduct and welfare of his protege and generally to act in loco parentis. Should the protege's conduct be bad, it shall be duty of the parole officer to report the fact to the District Magistrate.
