Section 16 in The Punjab Probation of Offenders Rules, 1962
16. Duties in relation to Courts.
- [Section 17(2)(b)]. - (1) The probation officer may move the Court before which the probationer is bound, to vary the conditions of the bond by way of tightening or relaxing them, as may be required by the conduct of the probationer.(2)If the probation officer considers that the probationer has made sufficient progress and further supervision is not necessary, he shall make an application to the court for discharging the bond under sub-section (3) of Section 8 of the Act.(3)If a probationer fails to observe any of he conditions of the bond or behaves in a manner indicating that he is not likely to fulfil the purpose of the supervision order, the probation officer shall report the fact to the Court of District Magistrate for such action as may be considered necessary.(4)The probation officer shall consult the District Probation Officer with regard to an appeal or revision under section 11 of the Act.
