Section 99(1) in Jammu and Kashmir Forest (Protection) Force Rules, 2012
(1)Where the services of any person are borrowed for appointment as an enrolled member of the Force on deputation, the authority which appointed him as an enrolled of the force (hereinafter in this rule referred to as "borrowing authority") shall have the powers of the authority which lent the services of such person (hereinafter in this rule referred to as the "lending authority") for the purpose of placing him under suspension or for conducting disciplinary proceedings against him:Provided that where an order suspending such person is made or disciplinary proceedings commenced against such persons, the borrowing authority shall forthwith inform the lending authority of the circumstances leading to the order of suspension or as the case may be, the commencement of disciplinary proceedings against him.
