Section 4 in Rules for Grant of Financial Aid to Probationers
4.
(i)The Chief Probation Officer shall have the authority to sanction for the amount to the extent of Rs. 100/- only in cases, the amount of aid admissible under rule 3(ii) is considered to be insufficient by the District Probation Officer.(ii)The Chief Controlling Authority shall have the authority to sanction the amount to the extent of Rs. 250/-in case the amount of aid admissible under Rule 3(ii) and 4(i) is considered to be insufficient by the Chief Probation Officer.(iii)The amount of grants beyond Rs. 250/-shall only be sanctioned by the Government on the recommendations of the Chief Controlling Authority.
