Section 1 in Rules for Grant of Financial Aid to Probationers
1. Definition.
- (i) "Government" shall mean Government of Rajasthan.(ii)"Department" shall means the Social Welfare Department.(iii)"Chief Controlling Authority" shall mean the Director of Social Welfare Department, Rajasthan, Jaipur.(iv)"Chief Probation Officer" shall means the Chief Probation Officer of the Social Welfare Department appointed under Probation of Offenders Act, 1958.(v)"District Probation Officer" shall means the Probation Officer of Social Welfare Department as defined under Rule 3(2) of the Rajasthan Probation of Offenders Rules, 1962.(vi)"Probationer" shall means the probationer declared as such under section 4(3) of the Probation of Offenders Act, 1958.(vii)"Act" shall mean the Probation of Offenders Act, 1958, and(viii)"Rules" shall mean the Rajasthan Probation of Offenders Rules, 1962.(ix)[ "Gainful Employment" mentioned hereinafter shall mean any employment the total remuneration for which exceeds Rs. 200/- p.m.] [Notification N. GSR 52/F. 8(1) 38/67/SW/70/60341-427, dated 16-10-1970; Published in Rajasthan Gazette Part 4-C(I), rd., dated 8-5-1975]
