Section 88(3) in Jammu and Kashmir Forest (Protection) Force Rules, 2012
(3)On receipt of complaint or otherwise, the disciplinary authority on going through the facts alleged or brought out shall decide whether it is a case for major or minor punishments. No attempt shall be made to convert cases punishable under section 15 or section 16 of the Act into disciplinary cases nor divert cases in respect of which major punishments are imposable to the category of cases where minor or petty punishments are imposable
