Section 32 in The Punjab Probation of Offenders Rules, 1962
32. Records to be maintained by probation officers.
- [Section 17(2)(b)].- (1) A probation officer shall maintain the following records ;(a)a diary showing his day-to-day work, including preliminary enquiries, attendance at Courts, meetings with probationers, contacts with societies and visits to institutions and premises referred to in] [Substituted by GSR 6/CA-20-58.Section-18 Amd. (1) 64, dated the 20th December, 1963.] rule 29, a copy of the diary being submitted every week to the District Probation Officer;(b)a file containing copies of all reports of preliminary inquiries submitted to the Courts ;(c)a register showing the receipt and disposal of all orders of the Courts to the probation officer for making enquiries;(d)a probationer's case-file as in Form VIII containing -(i)a front cover-page indicating the main particulars of the probationer and the case ;(ii)a summary of the probationer's antecedents, character, his family and other environments and the circumstances of the offence, further progress of supervision and all other important events during the period of Probation; and(iii)copies of pre-sentence report, orders of Court, bonds of under- takings and all other records relating to him including a history-sheet ;(e)an Index Card and Chronological Register (as nearly as may be in Form IX) of probationer;(f)a register of payments made on account of probationers showing -(i)payments to institutions or premises referred to in rule 28 for maintenance of probationers,(ii)payments to probationers for travelling expenses to such institutions or premises and back ;(iii)fares for reporting to a probation officer;(iv)other financial aid to probationers;(g)such other records as may be required by the Chief Probation Officer of the Chief Controlling Authority from time to time.(2)In the case of Part-time Probation Officer, the records mentioned in clauses (b), (c), (e) and (f) of sub-rule (1) shall be kept in the office of the District Probation Officer.(3)A Special Probation Officer shall maintain the records mentioned in clauses (a) and (b) of sub-rule (1) and send such other information to the District Probation Officer, the Chief Probation Officer and the Chief Controlling Authority as may be required by the State Government from time to time.
