Section 2 in The M.P. Prisoners' Release on Probation Rules, 1964
2. Definitions.
- In these Rules, unless the context otherwise requires,-(1)"Act" means the Madhya Pradesh Prisoners' Release on Probation Act, 1954;(2)"Board" means the Board constituted under sub-rule (5) of Rule 6;(3)"Form" means a form appended to these rules;(4)"Guardian" means a Probation Officer appointed by the Government or such other Government Officer who may be appointed for the purpose, or a person professing the same religion as the prisoner, or a secular institution, or a society belonging to the same religion as the prisoner, under whose supervision or authority the prisoner released under Section 2 of the Act is placed by the Government;(5)"Superintendent" means the Superintendent of a prison in which the convict to be released under the Act is confined.
