Section 23 in The Punjab Probation of Offenders Rules, 1962
23. Control of probation officers.
- [Section 17 (1)(a)]. (1) (a) If a probation officer appointed by a society fails to observe the duties imposed on him by the Act or these rules or to abide by other orders of the Chief Probation Officer or the Chief Controlling Authority or the State Government for regulation of the work and conduct of probation officers, the Court or the District Magistrate or the District Probation Officer may report the fact to the society, and thereupon the society - shall take suitable action on the report, and inform the District Probation Officer of the action taken.(b)The society shall consider every complaint against such probation officer relating to any matter which affects his fitness for office shall investigate every such complaint which in its opinion calls for investigation; and take further disciplinary action, whenever necessary.(2)The work of probation officers provided by the society will be subject to guidance, supervision and control by the Chief Controlling Authority or any officer empowered by the State Government to act on his behalf.V- Power of Courts and District Magistrates.
