Section 5 in The U.P. First Offenders' Probation Rules, 1939
5. Approval of persons for probation officership.
(1)Before appointing any person to act as a probation officer, a society shall submit to the Government its proposal giving his name, father's name, caste, full address, age, educational qualifications, past antecedents, social status and any other particulars which the society may deem proper.(2)The Government may in its discretion after making such further inquiry as may be deemed necessary, approve or refuse to approve the appointment of the candidate by the society to act as a probation officer.
