Section 10(4) in The U.P. First Offenders' Probation Rules, 1939
(4)The Society may after giving three months' notice in writing, terminate the appointment of a probation officer, or may dismiss him without such notice for misconduct or wilful neglect of his duties. If a probation officer's work or conduct is unsatisfactory, the Committee shall make a report of this fact to the society which may take such action on the report as it may consider proper.
