Section 10(1) in The Punjab Probation of Offenders Rules, 1962
(1)The Court may appoint a Special Probation Officer under clause (c) of sub-section (1) of section 13 of he Act in view of the special circumstances of a particular case, when no probation officer on the lists referred to in clause (b) of sub-rule (2) of rule 9 is available or is considered suitable enough to attend to the case. A Court or a District Magistrate may also appoint a Special Probation Officer under sub- section (2) of Sec. 13 of the Act.
