Section 12 in The U.P. First Offenders' Probation Rules, 1939
12. Preliminary enquiry by probation officers.
- Where a Court proposes to make a supervision order under sub-section (2) of Section 4 of the Act, it may require a probation officer to make preliminary enquiries as regards the character, antecedents, home surroundings and other matters of like nature, and the Court may postpone the passing of the final orders in the case until the probation officer had submitted his report.
