Section 33 in The Punjab Probation of Offenders Rules, 1962
33. Preservation of records.
- [Section 17(1)]. - (1) Each probationer's case- file with the probation officer shall be preserved for not less than ten years from the date of expiry of the supervision order to which it relates.(2)The diary shall be closed on the 31st December of each year and thereafter be deposited as a confidential record in the office of the Chief Probation Officer. Each volume of the diary shall be preserved for not less than ten years from the date of its closure.(3)The Index Card and the Chronological Register shall be preserved for at least ten years more after the destruction of the history-sheets to which they relate.
