Section 82(2) in Jammu and Kashmir Forest (Protection) Force Rules, 2012
(2)Neglect of dutyNo member of the Force without good and sufficient cause shall(i)neglect or omit to attend or fail to carry out with due promptitude and diligence anything which is his duty as a member of the Force to attend to or carry out; or(ii)fail to work his beat in accordance with orders or leave the place of duty to which has been deputed; or(iii)be absent without leave or be late for any duty; or(iv)fail to account for, or to render a prompt and true return of any money or property entrusted to him in the course of his duty.
