Section 3 in The U.P. First Offenders' Probation Rules, 1939
3. Conditions of recognition of societies.
(1)The State Government may recognise any society under Section 3 (1) (b) of the Act to provide persons to act as probation officer, if it is satisfied that the Society shall-(a)provide such persons after they are approved by the Government;(b)observe the Act and these rules and see that the same are observed by the persons provided by it to act as probation officers, so far as the Act and the rules apply to the Society or the probation officer, as the case may be; and(c)possess financial means to carry out its obligations.(2)The Uttar Pradesh Discharged Prisoner's Aid Society is hereby recognised by the State Government as a society within the meaning of Section 9 (1) (b) of the Act to provide persons to act as probation officers.(3)The State Government may at any time withdraw the recognition in respect of any society.
