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[Cites 0, Cited by 23] [Entire Act]

Union of India - Section

Section 13 in The Probation of Offenders Act, 1958

13. Probation officers

. - (1) A probation officer under this Act shall be(a)a person appointed to be a probation officer by the State Government or recognised as such by the State Government; or(b)a person provided for this purpose by a society recognised in this behalf by the State Government; or(c)in any exceptional case, any other person who, in the opinion of the Court, is fit to act as a probation officer in the special circumstances of the case.
(2)A Court which passes an order under section 4 or the District Magistrate of the district in which the offender for the time being resides may, at any time, appoint any probation officer in the place of the person named in the supervision order.Explanation. - For the purposes of this section, a presidency-town shall be deemed to be a district and chief presidency magistrate shall be deemed to be the district magistrate of that district.
(3)A probation officer, in the exercise of his duties under this Act, shall be subject to the control of the district magistrate of the district in which the offender for the time being resides.
[Gujarat].In its application to the State of Gujarat, Section 13 renumber the existingExplanation.asExplanation Iand insert the followingExplanation, namely:Explanation II. - For the purposes of this section, City of Ahmedabad, as defined in clause (2) of section 2 of the Ahmedabad City Courts Act, 1961 (Gujarat Act 19 of 1961), shall be deemed to be a District and the Chief Magistrate appointed under that Act shall be deemed to be District Magistrate of that District.Gujarat Act 33 of 1964, Section 2 (w.e.f. 18-12-1964).[Maharashtra]. - In its application to the State of Maharashtra, in sub-S. (1) of Section 13, in Cl. (a), after the words Probation Officer by the State Government, insert or by such officer as the State Government may, subject to such restrictions and conditions (if any) as it may impose, by order, authorise in this behalf.Maharashtra Act 31 of 1969, Section 2 (w.e.f. 13-6-1969).