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[Cites 0, Cited by 0] [Section 91] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 91(2) in Jammu and Kashmir Forest (Protection) Force Rules, 2012

(2)Removal from service
(i)any of the misconduct for which he may be dismissed under sub-rule (1) above;
(ii)repeated minor misconducts;
(iii)absence from duty without proper intimation or overstay beyond sanctioned leave without sufficient cause.