Section 30 in The Delhi Prevention Of Begging Rules, 1960
30. Duties of Probation Officer.
The Probation Officer shall perform such duties as may be fixed by the Chief Inspector from time to time:Provided that it shall be the duty of the Probation Officer to contact the inmates as soon as may be after their admission and record their history and take such steps as will relieve suspense and fear from the inmates and also take such measures as will be conducive to their social adjustment during and after their stay in the institution.
