Section 2 in The Punjab Probation of Offenders Rules, 1962
2. Definition.
- In these rules, unless the context otherwise requires, -(a)"Act" means the Probation of Offenders Act, 1958 (20 of 1958);(b)"Chief Controlling Authority" means the officer appointed under rule 4;(c)"Chief Probation Officer" means the officer appointed under sub- rule (3) of rule 3;(d)"District Probation Officer" means the Salaried Probation Officer in charge of the probation work in a probation district;(e)"Form" means a form appended to these rules;(f)"Part-time Probation Officer" means a probation officer other than a Salaried Probation Officer, recognised by the State Government under clause (a) of sub-section (1) of section 13 of the Act, or provided by a society under clause (b) of sub-section (1) of section 13 of the Act, who is remunerated by fees or honorarium and not by salary or who works without remuneration;(g)"Probation District" means a district or a bigger or smaller area as may be specified in this behalf by notification by the State Government;(h)"Salaried Probation Officer" means a whole-time probation officer appointed or recognised by the State Government under clause (a) of sub-section (1) of section 13 of the Act or provided by a society under clause (b) of sub-section (1) of section 13 of the Act who is remunerated by salary and not by fees or honorarium;(i)"Special Probation Officer" means a probation officer appointed by the court under clause (c) of sub-section (1) of section 13 of the Act;(j)"Supervision Order" means an order passed under sub-section (3) of section 4 of the Act.II - Departmental Control of Probation Officers.
