Section 19(1) in The U.P. First Offenders' Probation Rules, 1939
(1)Every probation officer shall maintain,-(a)a register in Form A, kept in the office of the District Magistrate,(b)a diary in which shall be recorded from day to day the facts relating to his visit to and meeting with the probationers and sureties and the observations of the probation officer as regards the conduct and employment of the probationer, and(c)a book in which a separate page shall be allotted to each probationer in charge of a probation officer. In it shall be entered from time to time the progress made by the probationers.
