Section 22 in The Punjab Probation of Offenders Rules, 1962
22. Grant of subsidy to Society.
- [Section 17(2)(b)]. - (1) A recognised society requiring a subsidy from the State Government in aid of its activities relating to probation shall forward to the Chief Controlling Authority through the Chief Probation Officer an application accompanied by a copy of -(a)its rules regarding salaries, allowances and conditions of service of probation officers and its rules regarding the management of institutions or other premises referred to in Rule 28, if any, under it; and(b)such other particulars as may be required.(2)The State Government may, in deserving cases and on the recommendation of the Chief Controlling Authority, pay to a recognised society such subsidy and for so long as it may deem fit.(3)The society which has been granted a subsidy shall -(i)submit its annual report and audited accounts and such other reports as may be called for by the Chief Controlling Authority;(ii)[maintain standards of supervision work and manage institutions or other premises referred to in] [Substituted by GSR 6/CA-20-58-Section 18 Amd. (1) 64 dated the 20th December, 1963.] rule 29, if any, under it to the satisfaction of the Chief Controlling Authority; and(iii)provided all facilities for inspection by the officer concerned.
