Section 7(5) in The Punjab Prevention of Beggary Rules, 1975
(5)[ It shall be the duty of the Probation Officer to carry out the directions given to him by the Court and particularly perform the following duties, namely] [See Punjab Legislative Supplementary Part III, dated 13.4.1979, page 233.]:-(i)[ to make initial enquiries regarding the home of the beggar;] [See Punjab Legislative Supplementary Part III, dated 13.4.1979.](ii)to attend regularly the Court and submit reports;(iii)to keep diary, case-files and registers;(iv)to escort inmates, whenever possible, from the court to the Certified Institution;(v)to endeavour to find employment and work for the inmates;(vi)to run recreation clubs and to organise games and cultural programmes;(vii)to maintain close contact with the inmates and redress their grievances promptly;(viii)to assist the Police in the arrest process;(ix)to inform the parent or guardian, if any, about the illness of the inmate concerned;(x)to follow up, whenever possible, for a period of 18 months the activities of inmates discharged from the institution, either released on licence or after expiry of detention period.
