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State of Jammu-Kashmir - Section

Section 162 in Jammu and Kashmir Forest (Protection) Force Rules, 2012

162. Public complaints against the misconduct of the members of the Force.

(1)Whenever a complaint against the misconduct of any member of the Force is received from the members of the public or where such complaint is received through a court wherein civil or criminal proceedings against a member of the Force has been instituted or otherwise, and controlling officer of such member of the Force is of the opinion that allegations are verifiable or otherwise an inquiry is called for, he may proceed to inquire himself into the complaint against a member of the Force specified in column (1) of the table below or depute any other officer as specified in the corresponding entry in column (2) of the said table:—TABLE
Member of the Force against whom complaintsreceived Inquiry Officer
(1) (2)
Under officers or below Of and above the rank of Inspector
Inspector Of and above the rank of Assistant Director
Assistant Director Of and above the rank of Deputy Director
Deputy Director or above Joint Director or above.
(2)Complaint cells—There shall be separate complaint cells at the headquarters each of the Director, Joint Director and the Deputy Director for handling, monitoring and ensuring the expeditious disposal of such complaints.
(3)Manner of conducting inquiries—While conducting inquiries, the Inquiry Officer shall so far as may be possible, proceed as under
(i)complaint shall be heard in detail and every effort shall be made by the Inquiry Officer himself to ascertain the truth by examining such of the witnesses as he may deem necessary, without insisting on the complainant himself to secure the presence of witnesses;
(ii)important witness shall as far as possible be examined in the presence of the complainant so that he has the satisfaction of what they depose;
(iii)throughout the conduct of inquiry, the Inquiry Officer shall scrupulously avoid doing anything which might create a doubt in the mind of the complainant about objectivity and impartiality of the inquiry;
(iv)the inquiry shall as far as practicable be conducted at an appropriate public building or place.
(4)The report of the Inquiry Officer may be treated as classified where the controlling officer for reasons to be recorded in writing so directs.