Section 9(1) in Telangana Probation of Offenders Act, 1936
(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.
