Section 12(1) in The Punjab Probation of Offenders Rules, 1962
(1)(a)Salaries, allowances and other terms and conditions of service applicable to Salaried Probation Officers appointed by a Society shall be prescribed by the Society in accordance with these rules and the instructions issued by the [Chief Controlling Authority or the State Government under] [Substituted by GSR 6/CA-20-58-518 Amd. (1) 64, dated the 20th December, 1963.] rule 21(3)(b).(b)A part-time probation officer may be paid (i) a fixed remuneration with due regard to the nature and extent of the duties he is required to perform, or (ii) an honorarium, or he may work without accepting any remuneration.(c)A Special Probation Officer may be paid, if the court so directs, remuneration or allowances for supervision of probationers at rates similar to those prescribed for part-time probation officers.
