Section 119 in Jammu and Kashmir Forest (Protection) Force Rules, 2012
119. Time-limit for disposal of appeal or revision.
(1)Every appeal or application for revision submitted by the member of the Force shall, as far as possible be disposed off within a period of three months from the date of its receipt by the authority competent to decide it.(2)when more than one member in the same case are awarded punishment against which an appeal lies, all appeals should be for warded together. If any one of such members does not intend to appeal, the fact shall be noted.
