Section 17 in The Punjab Probation of Offenders Rules, 1962
17. Responsibilities in relation to District Magistrate.
- [Section 17(2)(b)]. - The probation officer shall -(1)carry out any directions that the District Magistrate or other officer not below the rank of Sub-Divisional Magistrate duly authorised by him to act on his behalf may give regarding supervision of a probationer;(2)submit such reports to the District Magistrate on the progress of probationers as may be required as nearly as may be in Form VII;(3)report to the District Magistrate -(a)cases where conditions of the supervision, order or bond are not adhered to, which would include inter alia -(i)the probationer changing his residence;(ii)any fresh offence committed by the probationer;(iii)any serious violation of the conditions of the supervision order; and(b)any attempt by any person to aid or abet the probationer in commission of a crime or otherwise influence him so as to adversely affect his conduct and reformation; and(c)the factors, if any, obstructing the rehabilitation of the probationer.
