Section 4 in The U.P. First Offenders' Probation Rules, 1939
4. Application by a society for recognition.
(1)Any society desiring recognition under Section 9 (1) (b) of the Act may apply to the Judicial Secretary to the Government for such recognition and shall forward with the application,-(a)a copy of its rules and bye-laws;(b)a list of its office-bearers;(c)a list of its members; and(d)a statement of its financial position.(2)The Government may, after making further enquiries if necessary pass such orders on the application as it may deem fit.
