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State of Punjab - Section

Section 18 in The Punjab Probation of Offenders Rules, 1962

18. Rehabilitation and after-care of probationer.

- [Section 17(2)(b)]. - (1) The probation officer shall assist the probationer's rehabilitation in society, so that he does not revert to crime. For the purpose the probation officer shall endeavour to secure for the probationer -(a)training facilities,(b)employment opportunities,(c)any necessary financial aid, and(d)contacts any associations with normal individuals and congenial organisations like Boy Scouts and Girl Guides, Youth Organisations and Community Projects.
(2)The Probation Officer shall try to maintain constant touch with discharged probationers to follow up the progress made by them towards their rehabilitation for such period as may be prescribed by the Chief Probation Officer.
(3)The Probation Officer shall participate, whenever possible, in aftercare schemes and organisations.