Section 6 in The Good Conduct Prisoners' Probational Release Rules, 1927
6. Duties of Probation Officer.
(a)Probation Officers shall work under the control of the Reclamation Officer and shall perform such duties and exercise such powers as may be assigned to them by that Officer.(b)With the permission of the Reclamation Officer a Probation Officer may allow any prisoner placed under his authority to be employed by any person and take from the employer an agreement in writing embodying the conditions of employment. The Probation Officer shall be responsible in such cases for seeing that suitable arrangements are made for the lodging of the prisoner in sanitary conditions and for enforcing the payment of the remuneration and other conditions of the agreement.(c)A Probation Officer shall be generally responsible for the conduct and discipline of every prisoner placed under his authority and for his due observance of the conditions of his license. He shall report any breach of the conditions of a license by a prisoner to the Reclamation Officer.
