Section 20 in The Punjab Probation of Offenders Rules, 1962
20. Probation Officer not to divulge information.
- [Sections 14 and 17 (1) and 17 (2)(a)]. - A Probation Officer shall not divulge information concerning his inquiries or work of probation to any other person than the authorities to whom he is required to report, except in so far as it is necessary to do so in the interest of the probationer.V - Recognition of Society.
