- A probation officer shall, subject to the rules made under this Act and to the direction of the court -(a)visit or receive visits from the child or the youthful offender at such reasonable intervals as may be specified in the order passed by the court or, subject thereto, as the probation officer may think fit;(b)see that the relative of the child or the youthful offender, as the case may be, or other person to whose care such child or youthful offender is committed, observes the conditions of the bond;(c)report to the court as to the behaviour of the child or the youthful offender, as the case may be;(d)advise, assist and befriend the child or the youthful offender, and when necessary, endeavour to fine him suitable employment; and(e)perform any other duty which may be prescribed.
