Section 142 in Jammu and Kashmir Forest (Protection) Force Rules, 2012
142. Procedure when arms are lost or seriously damaged
(1) When any weapon forming part of Force armament is lost or seriously damaged, or when ammunition or fired cases, exceeding five in any one case, are lost, a committee of three officers, of whom at least one shall be Gazetted Officer, shall be appointed by the Deputy Director to enquire into the circumstances under which the weapon was lost or damaged and to decide whether the cost of replacement shall be borne by the Government or otherwise.(2)When the loss is found to be due to circumstances beyond the control of the official concerned or due to his negligence, the Government shall be moved for the writing off of the lost weapon.(3)The report of the committee along with loss statement shall be submitted to the Joint Director for approval and orders and Joint Director shall pass his order on the reverse of loss statement. The statement shall be attached to the indent sent to the Ordnance Depot for the replacement of arms lost or damaged.(4)When loss, destruction or damage of any weapon is found by the committee assembled in accordance with sub-rule (1) above to be due to the neglect or malice of any officer, such committee shall read its opinion, whether the cost of repair or replacement shall be borne wholly or in part by the officer at fault. Unless there are special reasons to the contrary, the whole cost shall be charged to the officer at fault.
