Section 30 in The Punjab Probation of Offenders Rules, 1962
30. Residence of probationer in such institutions or other premises.
- [Section 14]. - (1) [When a Probation Officer is of opinion that it is necessary or desirable for a probationer to reside in any institution or other premises referred to in] [Substituted by GSR 6/CA 20-58-S/8 Amd. (1) 64, dated the 20th December, 1963.] rule 29 on the ground that the probationer has no fixed abode or no abode suitable for the due supervision, or that his home surroundings are not suitable for achieving the objects of probation, or that the objects of probation would be better served by his staying in such institution or premises, the probationer may be asked to reside therein.(2)A probationer may also be required to reside in any such institution or premises in pursuance of any order of the Court which passed the supervision order, or in terms of the bond entered into by the probationer.
