Section 9 in Telangana Probation of Offenders Act, 1936
9. Appointment of Probation officers.
(1)A probation officer named in a supervision order may be, -(a)any person appointed to be a probation officer by the State Government or a person authorized by them, or(b)any person provided for this purpose by a society recognized in this behalf by the State Government, or(c)in any exceptional case, any other person who, in the opinion of the court, is a fit person to act as a probation officer in the special circumstances of the case.Explanation. - A probation officer may be a person of either sex.(2)In naming a probation officer in a supervision order, the court shall be guided by any general or special instructions the State Government may issue in this behalf.(3)A probation officer, in the exercise of his duties under any supervision order, shall be subject to the control of the District Magistrate of the district in which the offender for the time being resides.(4)The court before which an offender is bound by his bond to appear for sentence when called upon, or the District Magistrate of the district in which the offender for the time being resides, may at any time appoint another probation officer in the place of the person named in a supervision order.[Explanation. [Explanation was added by section 3 of the Schedule to the Andhra Pradesh Extension of Laws Act, 1958 (Andhra Pradesh Act, XXIII of 1958).] - For the purposes of this section, the cities of Hyderabad and Secunderabad shall be deemed to be a district and the Commissioner of City Police shall be deemed to be the District Magistrate of that district.]
