Section 10 in The Uttar Pradesh First Offenders Probation Act, 1938
10. Duties of probation officers
A probation officer shall, subject to rules made under this Act and to the directions of the court,--(a)visit or receive visits from the offender at such reasonable intervals as may be specified in the supervision order, or subject thereto, as the probation officer may think fit-(b)see that he observes the conditions of the bond or bonds executed by him;(c)report to the court as to his behaviour; and(d)advise, assist and befriend him, and when necessary, endeavour to find suitable employment for him.
