Section 88(17) in Jammu and Kashmir Forest (Protection) Force Rules, 2012
(17)Whenever any Inquiry Officer after having heard and recorded the whole or any part of the evidence in an inquiry, ceases to exercise jurisdiction therein and is succeeded by another Inquiry Officer who has and exercises such jurisdiction, the Inquiry Officer so succeeding may act on the evidence so recorded by his predecessor, or partly recorded by his predecessor, and partly recorded by him or himself record it afresh as he deems expedient.
