Section 13 in Jammu and Kashmir Forest (Protection) Force Rules, 2012
13.
(1)Responsibilities of the Director connected with protection and security of forest property.The Director shall(i)be responsible for the protection and security to forest property generally;(ii)advise the State Government and the Zonal FPF administration on all matters connected with protection and security of the forest property and deal with all references received from State Governments or other sister organisations associated with forestry and environment;(iii)compile a monthly review on the performance of the Force in regard to its statutory duties and functions; and(iv)take all such measures as may be necessary or incidental to the discharge of his duties under the Act and the rules.(2)The Director shall take all such steps as may be necessary for effectively discharging his responsibilities referred to in sub-rule (1) including steps by way of tours and inspections, supervision of court proceedings, examination of records, calling for reports and issuing of instructions and directions and holding periodical conferences and coordination meetings with the senior officers of forest and environment, civil administration, police and of the Force.
