Section 13(2) in Telangana Probation of Offenders Act, 1936
(2)In particular and without prejudice to the generality of the foregoing power, such rules may provide for or regulate, -(a)any matters incidental to the appointment, resignation and removal of probation officers;(b)the payment of remuneration and expenses to probation officers or of a subsidy to any society which provides persons for appointment, as probation officers; and(c)the conditions on which societies may be recognized for the purposes of clause (b) of sub-section (1) of section 9.
