(1)A probation officer shall be -(a)any person appointed to be a probation officer by the [State] [Substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government, or(b)any person appointed for this purpose by a society recognised in this behalf by the [State] [Substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government, or(c)where there is no person appointed under clauses (a) or (b) any other person appointed from time to time by the court for any particular case subject to the general or special orders of the [State] [Substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government.(2)A probation officer, in the exercise of his duties under any supervision order, shall be subject to the control of the District Magistrate of the district in which the court which passes any order under this Act in respect of the child, is situate.
