Section 9 in U.P. Prisoners' Release On Probation Rules, 1938
9. Guardians' duty.
(a)It shall be the duty of the guardian to see that the conditions of the licence are fulfilled. He shall look after the conduct and welfare of the licensee and generally act in loco parentis. If the licensee's conduct is found to be bad, it shall be the duty of the guardian to report the fact to the District Magistrate.(b)In dealing with the licensee the guardian, when he is a Probation Officer appointed by the Uttar Pradesh Apradh Nirodhak Samiti, will be governed by any rules framed by the Society for guidance of Probation Officers, with the approval of the State Government.
