Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Uttar Pradesh - Section

Section 21 in The U.P. First Offenders' Probation Rules, 1939

21. Breach of duties by probation officers.

- If a probation officer fails to observe the duties imposed on him by these rules, the court passing the supervision order or the District Magistrate may report the fact to the society, and the society shall without delay take suitable action on the said report.