Section 37(4) in The Punjab Probation of Offenders Rules, 1962
(4)The number of offenders in his jurisdiction, (a) discharged after admonition under section 3 of the Act, (b) released under sub-section (1) of section 4 of the Act without supervision, (c) sentenced to imprisonment though under 21 years of age.The statistics mentioned above shall be shown separately according to sex; age (over 21, between 21 and 16, below 16), nature of offender (i.e. first offender, second offender, habitual offender), and gravity of crime:Provided that in the case of part-time probation officers the statistics mentioned in this rule shall be collected and maintained by the District Probation Officer.Form 1[See Rule 12(2)(a)]Government of Punjab(Front Cover)Home DepartmentIdentity Card(Back Cover)(Instructions)1. This card is meant for establishing the identity of the holder as a District Probation Officer/Salaried Probation Officer/Probation Officer.
