Section 47(3) in Jammu and Kashmir Forest (Protection) Force Rules, 2012
(3)Similarly, leave shall not be granted to a member of the Force who is under orders of transfer unless he is admitted as an indoor patient in a Government hospital:Provided that if such member has been admitted to a Government hospital as indoor patient, such member shall report the matter forth-with to his controlling authority and shall not leave his headquarters without obtaining prior sanction of that authority.
