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State of Odisha - Section

Section 50 in Juvenile Justice (Care and Protection of Children) Orissa Rules, 2002

50. Probation Officer.

- To augment the Existing Probation Service, Probation Officers may be appointed from voluntary organisation and social workers found fit for the purpose by the competent authority. Similarly honorary and voluntary probation services may also be co-opted into the implementation machinery by the orders of the competent authority.