Section 5 in The Punjab Probation of Offenders Rules, 1962
5. Chief Probation Officers.
- [Section 17(2) and 2(b)]. - Subject to the control and supervision of the Chief Controlling Authority, the Chief Probation Officer shall be responsible for administering the work of probation throughout the State, and his duties and responsibilities shall include -(a)control, guidance and supervision of the work of District Probation Officers and other probation officers;(b)assisting and fostering after-care work in the State and other activities for the purpose of rehabilitation of offenders, and maintaining contact with other related associations and the public;(c)submission of statistical or other returns and reports, to the Chief Controlling Authority; and(d)such other functions as may be assigned to him by the Chief Controlling Authority or the State Government.
