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[Cites 0, Cited by 0] [Section 35] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 35(5) in Jammu and Kashmir Forest (Protection) Force Rules, 2012

(5)If a member of the Force under order of transfer applies for leave, it shall not be granted to him without prior permission of the transferring authority:Provided that where a transferred member is hospitalised as an indoor patient, he may be allowed leave under intimation to the transferring authority.