Section 92 in Jammu and Kashmir Forest (Protection) Force Rules, 2012
92. Reduction in the rank, grade or in the scale of pay.
(1)No enrolled member of the Force shall be reduced to a rank lower than that to which he was first appointed to the service nor shall he be reduced permanently in the sense that he shall never be eligible for re-promotion however meritorious his subsequent service may be.(2)When reduction to a lower rank, grade or a lower stage in the scale of pay is ordered, the order shall also specify(i)the date from which it will take effect and the period (in terms of years and months) for which the punishment shall be operative;(ii)the stage in the scale of pay (in terms of rupees) to which the enrolled member of the Force is reduced; and(iii)the extent (in terms of years and months), if any, to which the punishment referred to (i) above shall be with or without cumulative effect:Provided that when the punishment of reduction to lower stage in the scale of pay is imposed during the currency of reduction in rank, the disciplinary authority shall clearly indicate in the punishment order whether the two punishments shall run concurrently or the subsequent punishment shall be implemented after the expiry of the first punishment.(3)Withholding of increment—In the case of withholding of increment as a punishment, the order shall state the period for which the increments are to be withheld and whether it shall have the effect of postponing further increments.
