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State of Uttar Pradesh - Section

Section 48 in U.P. Juvenile Justice (Care and Protection of Children) Rules, 2004

48. Honorary/Voluntary Probation Officers.

- To augment the existing probation service, honorary or voluntary probation officers may be appointed from the voluntary organization and social workers found fit for the purpose by the competent authority and their probation services may also be co-opted into the implementation machinery by the orders of the competent authority.