Section 14 in The Jammu and Kashmir Probation of Offenders Act, 1966
14. Duties of Probation Officer.
- A Probation Officer shall subject to such conditions and restrictions, as may be prescribed-(a)Inquire, in accordance with, any directions of a Court, into the circumstances or home surroundings of any person accused of an offence with a view to assisting the Court in determining the most suitable method of dealing with him and submit reports to the Courts;(b)supervise probationers and other person placed under his supervision and, where necessary, endeavour to find them suitable employment;(c)advise and assist offenders in the payment of compensation or cost ordered by the Court;(d)advice and assist, in such cases and in such manner as may be prescribed, persons who have been released under section 4; and(e)perform such other duties as may be prescribed.
