Section 31 in The Punjab Probation of Offenders Rules, 1962
31. Change of Residence section 14.
(1)Where a probationer under supervision consistent with the condition of the supervision order, changes or proposes to change his place of residence and the place of such residence is outside the jurisdiction of the probation officer, he shall obtain the permission of -(a)the Probation Officer, if the period of such stay does not exceed a fortnight:(b)the Chief Probation Officer, on the recommendation of the probation officer, if such period exceeds a fortnight but does not exceed three months; or(c)the Court, on application made through the probation officer, if such period exceeds three months.(2)Where the period of stay referred to in sub-rule (1) exceeds a fortnight, the probationer shall be required to report to a probation officer, if any, having jurisdiction in the changed place of residence on or before specified date.(3)The probation officer in the changed place of residence shall send to the original probation officer a report of arrival of the probationer and send copies of the report and such other reports as may be required by the Chief Probation Officer to the District Magistrate and to the Chief Probation Officer.(4)Where the period of stay referred to in sub-rule (1) exceeds one month, a new probation officer may be appointed under sub-section (2) of section 13 of the Act by the District Magistrate having jurisdiction over the changed place of residence or by the Court.VIII - Records
