Section 72 in Jammu and Kashmir Forest (Protection) Force Rules, 2012
72. Conditions for suspension.
- Any superior officer up to the rank of Assistant Director or an enrolled member of the Force or ministerial staff may be placed under suspension—(1)where a disciplinary proceeding against him is contemplated or is pending; or(2)where a preliminary inquiry into allegation made has revealed a prima facie case justifying criminal or departmental proceedings which are likely to lead to his conviction or dismissal, removal or compulsory retirement from service; or where he has remained in judicial confinement for more than 48 hours on a criminal charge involving moral turpitude;(3)where a case against him in respect of any criminal offence is under investigation, inquiry or trail; or(4)where his continuance in office will prejudice any investigation, inquiry or trial; or(5)Where his continuance in office is likely to seriously subvert discipline in the office in which he is working; or(6)where his continuance in office appears to be against the wider public interest; or(7)where he is suspected to have engaged himself in activities prejudicial to the interest of the security of the State.
