Section 19(4) in The U.P. First Offenders' Probation Rules, 1939
(4)The probation officer shall have access to the registers maintained under clause (a) of sub-rule (1) for the purpose of making entries therein from time to time during office hours. It shall also be open to inspection by the District Magistrate or any gazetted officer appointed by him in this behalf or any member of the Society or the Committee.
