Section 13 in The Uttar Pradesh First Offenders Probation Act, 1938
13. Power of State Government to make rules
(1)The State Government may, either generally or specially for any area or areas in which this Act is in force, make rules consistent with this Act for carrying out all or any of the purposes thereof.(2)In particular and without prejudice to the generality of the foregoing power, such rules may provide for or regulate or prescribe--(a)any matters incidental to the appointment, resignation and removal of probation officers;(b)the payment of remuneration and expenses to probation officers appointed by the State Government direct or or a subsidy to any society which provides persons for appointment as probation officers;(c)the conditions on which societies may be recognized for the purpose of clause (b) of sub-section (1) of Section 9; and(d)the enactments referred to in the second proviso to Section 4 (1).(3)All rules made under this section shall be subject to the condition of previous publication.
