Section 2(4) in The M.P. Prisoners' Release on Probation Rules, 1964
(4)"Guardian" means a Probation Officer appointed by the Government or such other Government Officer who may be appointed for the purpose, or a person professing the same religion as the prisoner, or a secular institution, or a society belonging to the same religion as the prisoner, under whose supervision or authority the prisoner released under Section 2 of the Act is placed by the Government;
