Section 16 in The U.P. First Offenders' Probation Rules, 1939
16. Condition of supervision order.
- The Court may, while passing a supervision order under sub-section (2) of Section 4 of the Act, require the probation officer to submit reports to it from time to time on the conduct and mode of life of the probationer, and the probation officers shall duly comply with the said order and also submit a copy of his report to the Committee.
