Section 163(2) in Jammu and Kashmir Forest (Protection) Force Rules, 2012
(2)A Commission of Inquiry shall inter alia invariably be held in cases of(i)unnatural deaths of person subject to the Act or of other persons within the Force premises. At the same time an immediate report shall be sent through the messenger to the officer in charge of the Police Station within whose jurisdiction such unnatural death has taken place;(ii)each and every case of opening of fire by members of the Force, whether operational, accidental or intentional;(iii)injuries sustained by persons subject to the act which are likely to cause full or partial disability. The Commission of Inquiry shall in such cases determine whether such injuries were attributable to exigencies, of services or not;(iv)financial irregularities, losses, thefts and misappropriation of property, whether of public or Force including arms and ammunition;(v)loss of secret documents and any other material of secret nature or about security classification, Such a Commission of Inquiry shall be ordered by an officer or authority against the person having lost the document or material in his charge or under his control;(vi)damage to person or property of an individual, in respect of which there is likely to be a claim on the Force; and(vii)accident of motor vehicles of the Force.
