Section 21(3) in The Punjab Probation of Offenders Rules, 1962
(3)The State Government may, after making such inquiry as it considers necessary into the status, past record of social or public service and present conditions of the society, and satisfying itself that the society possesses sufficient financial means to carry out its obligations, grant recognition to the society, on condition that it shall undertake to -(a)provided such Probation Officers as may be required by the State Government or the Court;(b)abide by these rules and any instructions issued by the State Government and the Chief Controlling Authority and see that the same are followed by the Probation Officers and the personnel of any institution or other premises referred to in rule 291 under it; and(c)furnish to the State Government, whenever required, a statement of its financial position including the balance-sheet and audited report, if any.
