Section 75 in The M.P. Juvenile Justice (Care and Protection of Children) Rules, 2003
75. Recognition of Honorary Probation Officers.
- The State Government shall recognize the services of a panel of trained voluntary personnel who may be also attached to a recognized voluntary organization to serve as honorary Probation Officers, in addition to the list of honorary Probation Officers. This procedure may be undertaken to reduce the number of inquiries of each case.
