Section 35 in Jammu and Kashmir Forest (Protection) Force Rules, 2012
35. General principles of effecting periodical transfer.
(1)Ordinarily, no member of the Force shall be transferred from one unit or place to another unless he has been at that unit or place for the normal prescribed tenure nor he shall be allowed to remain at that unit or place for more than prescribed tenure thereafter ordinarily.(2)Members of the Force who have been transferred out of a particular place or unit on complaint of corruption or misconduct shall not be posted back to that unit or place or division on request.(3)Members of the Force who have got adverse entries or enjoy poor reputation shall not be posted to sensitive posts till they get good entries for three consecutive years.(4)Any member of the force facing departmental proceedings and who is due for periodical transfer on completion of normal tenure may not ordinarily be transferred unless such transfer is in public interest or where such transfer is in the interest of expeditious finalization of disciplinary proceedings.(5)If a member of the Force under order of transfer applies for leave, it shall not be granted to him without prior permission of the transferring authority:Provided that where a transferred member is hospitalised as an indoor patient, he may be allowed leave under intimation to the transferring authority.
