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State of Punjab - Section

Section 7 in The Punjab Probation of Offenders Rules, 1962

7. General attributes of a probation officer.

- [Sections 13 (1), 17(1) & 17(2) (a)]. - While appointing Probation Officers, due regard shall be had to the following general attributes of a Probation Officer -
(a)adequate educational attainments;
(b)good character and personality, suitable for influencing persons placed under his supervision in two essential respects, viz., (a) conforming to law during the period of probation, and (b) reformation of character and attitude to social behaviour, so as not to revert to crime;
(c)maturity of age and experience;
Explanation - A probation officer in order to have independent charge of a probationer shall not be less than 30 years of age.
(d)aptitude, zeal and a "calling" for probation work.