Section 19 in The Haryana Prevention of Beggary Rules, 1972
19.
It shall be the duty of a Probation Officer to carry out the directions given to him by the Court and in particular to perform the following duties, namely :-(i)to make initial enquiries regarding the home of the beggar; and(ii)to attend regularly the Court and submit reports;(iii)to keep diary, case-files and registers;(iv)to escort inmates whenever possible, from Court or the Reception Centre to the Certified Institution;(v)to endeavour to find employment and work for inmates;(vi)to run recreation clubs and to organise games and cultural programmes;(vii)to move freely among the inmates and redress their grievance promptly;(viii)to assist police in the arrest process;(ix)to attend to medical examination of every inmate and follow unscrupulously all sick and ailing inmates in the Reception Centre or the Certified Institution;(x)to inform the parent or guardian, if any, about the illness of the inmate concerned;(xi)to follow up whenever possible, for a period of 18 months the inmates discharged from the institution either released on licence or after expiry of detention period.
