Section 10 in Rules for Grant of Financial Aid to Probationers
10. Amount of expenses incurred in a journey (outward and return) for single visit to the office of the Probation Officer.
(a)Actual fare of shortest route in lowest Class.(b)Other incidental expenses.ToThe District Probation Officer,..........................................................................................Sir,I am the probationer in Case No. noted above. My average monthly income is Rs..............and that I have no property in my own right, nor I am entitled to a share in any property from which income accrues to me, nor I have parents/relatives who can provide for my expenses on account of journey for the purpose stated above. I pray that being not in a position to meet expenses of journey to report for interview in your office, I may kindly be sanctioned a financial aid of Rs............. for the purpose.A certificate under Rule 2 is, herewith filed/already submitted on................Dated:Signature of the applicantDeclarationI do hereby declare that the facts stated above are true to the best of my knowledge and belief and nothing is concealed.Signature of the applicantPlace:Date:CertificateCertified that Shri.............. S/o............ Resident of...... is found to be a person whose average monthly income does not exceed Rs. 100/- and that he does not own a property or have any title to share in any other property from which any income accrues to him.It is further certified that t he parents/relatives of the person named above are not in a position to bear the expenses of his journey from............... to....................Signature of the Sarpanch,Member of the Municipal Council/Tehsildar/Magistrate.Form of Application for Grant of Financial Aid to the Probationer for the Purchase of Tools and Equipments Etc., for Rehabilitation[See rule 3 (ii)]
