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[Cites 0, Cited by 0] [Section 93(1)] [Section 93] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 93(1)(i) in Jammu and Kashmir Forest (Protection) Force Rules, 2012

(i)informing the enrolled member of the Force charged in writing of the proposal to take action against him and of imputations of misconduct or misbehaviour on the basis on which action is proposed to be taken and giving a reasonable opportunity of making such representation within a period of 10 days from the date of the communication as he may wish to make against the proposal;