Section 35 in The Punjab Probation of Offenders Rules, 1962
35. Records to be maintained by the District Probation Officers.
- [Sections 17(1) and 17(2) (b)]. - The District Probation Officer shall maintain in his office in such manner as may be prescribed by the Chief Controlling Authority -(1)list of probation officers in the district or area under his jurisdiction;(2)list of institutions or premises referred to in rule 28 in that area;(3)a dossier for each probationer under supervision in the district, containing a summary of the case and duplicates of important documents in the case record with the probation officers ;(4)register of probationers in the district as nearly as may by in Form II;(5)an inspection file containing notes of inspection of offices of probation officers and copies of reports of inspection submitted to the Chief Probation Officer ;(6)[register of probationers staying in institutions or premises, referred to in] [Substituted by GSR 6/CA-20-58-S-18 Amd. (1) 64, dated the 20th December, 1963.] rule 29 in the district ;(7)register of payments to probationers in the district ;(8)register of payments to societies in the district : and(9)such other records as may be directed to be maintained by Chief Controlling Authority.IX - Miscellaneous
