Section 21 in The Punjab Probation of Offenders Rules, 1962
21. Recognition of Society.
- [Sections 13 (1)(a) and 17(1)]. (1) A society primarily devoted to any of the following kinds of work will be eligible for seeking recognition under clause (b) of sub-section (1) of section 13 of the Act :(a)social defence including care, after-care or aid to offenders or discharged prisoners and protection and training of rescued or destitute women or children;(b)education or other social welfare work; and(c)religious or charitable work, with interest in aiding and rehabilitating such persons as are mentioned in clause (a).(2)Any society eligible under sub-rule (1) and desiring recognition shall make an application to the State Government, together with a copy each of its rules, by-laws, articles of association, list of its members and office- bearers and a statement showing its status and past record of social or public service.(3)The State Government may, after making such inquiry as it considers necessary into the status, past record of social or public service and present conditions of the society, and satisfying itself that the society possesses sufficient financial means to carry out its obligations, grant recognition to the society, on condition that it shall undertake to -(a)provided such Probation Officers as may be required by the State Government or the Court;(b)abide by these rules and any instructions issued by the State Government and the Chief Controlling Authority and see that the same are followed by the Probation Officers and the personnel of any institution or other premises referred to in rule 291 under it; and(c)furnish to the State Government, whenever required, a statement of its financial position including the balance-sheet and audited report, if any.(4)The State Government may withdraw the recognition to a society under sub-rule (1) after giving a notice of three months to the society. The recognised society may also get its recognition withdrawn by the State Government after giving to it a notice of three months.
