Section 2 in The U.P. First Offenders' Probation Rules, 1939
2. Definitions.
- In these rules, unless there is anything repugnant in the subject or context,-(a)"Act" means the Uttar Pradesh First Offenders' Probation Act, 1938.(b)"Committee" means the district committee established by the Uttar Pradesh Discharged Prisoners' Aid Society in the district in which the probationer has a fixed place of abode or regular occupation or in which the probationer is likely to live during the period named for the observance of the conditions.(c)"Probationer" means an offender who is under 25 years of age and in respect of whom the court has made a supervision order under sub-section (2) of Section 4 of the Act.(d)"Society" means a society recognised by the State Government under sub-rule (1) or (2) of Rule 3.
