Section 6 in The U.P. First Offenders' Probation Rules, 1939
6. Qualifications of probation officers.
- No person shall be approved by the State Government to act as salaried whole time probation officer, unless he-(i)is not less than 25 and not more than 35 years of age at the time of first appointment;(ii)is a person of good character and competent by his personality, training and education to influence for a good probationer placed under his supervision;(iii)has received sound education and possesses sufficient practical experience of social welfare work; and(iv)is fully conversant with the Act and these rules.Note.-Preference shall be given to local men residing in the district for which the appointment is made.
