Section 10 in The Punjab Probation of Offenders Rules, 1962
10. Special Probation Officer.
(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.(2)In deciding whether a person is suitable for appointment as a Probation Officer in a particular case, under clause (c) of sub-section (1) or sub- section (2) of Sec. 13 of the Act, the Court or the District Magistrate may take into consideration -(a)the general attributes specified in rule 7 and the provisions of rule 11 (b), his age, position, character and attainments and relationship to the offender, and (c) his ability to follow these rules and to discharge the duties of probation officers.
