Section 6(3) in U.P. Prisoners' Release On Probation Rules, 1938
(3)In cases where there is Probation Officer, the Superintendent of the Jail shall forward the application to the Probation Officer, sending a copy thereof to that Superintendent of Police who shall send his report to the Probation Officer. The Probation Officer shall make his independent inquiry and then submit his report direct to the District Magistrate in the following form after incorporating therein the report of the Superintendent of Police:
