Section 10(2) in The Punjab Probation of Offenders Rules, 1962
(2)In deciding whether a person is suitable for appointment as a Probation Officer in a particular case, under clause (c) of sub-section (1) or sub- section (2) of Sec. 13 of the Act, the Court or the District Magistrate may take into consideration -(a)the general attributes specified in rule 7 and the provisions of rule 11 (b), his age, position, character and attainments and relationship to the offender, and (c) his ability to follow these rules and to discharge the duties of probation officers.
