Section 9 in The Punjab Probation of Offenders Rules, 1962
9. Appointment and registration of Probation Officers.
- [Sections 13(1), 17(1) and 17(2)(a)]. - (1) The procedure relating to the appointment of Probation Officers by the State Government shall be in accordance with general rules relating to recruitment of officers to posts of similar status and responsibility.(2)(a)The names of all probation officers with their addresses shall be entered in a register kept by the Chief Probation Officer.(b)Lists containing the names of -(i)probation officers appointed by the State Government;(ii)salaried probation officers provided by Societies; and(iii)part-time probation officers for service in the district or in specified areas of the district or allocated courts in the district, shall be kept by the District Probation Officer and made available to the courts, whenever necessary.
