Section 162(3) in Jammu and Kashmir Forest (Protection) Force Rules, 2012
(3)Manner of conducting inquiriesWhile conducting inquiries, the Inquiry Officer shall so far as may be possible, proceed as under(i)complaint shall be heard in detail and every effort shall be made by the Inquiry Officer himself to ascertain the truth by examining such of the witnesses as he may deem necessary, without insisting on the complainant himself to secure the presence of witnesses;(ii)important witness shall as far as possible be examined in the presence of the complainant so that he has the satisfaction of what they depose;(iii)throughout the conduct of inquiry, the Inquiry Officer shall scrupulously avoid doing anything which might create a doubt in the mind of the complainant about objectivity and impartiality of the inquiry;(iv)the inquiry shall as far as practicable be conducted at an appropriate public building or place.
