Section 88(5) in Jammu and Kashmir Forest (Protection) Force Rules, 2012
(5)The disciplinary authority shall deliver or cause to be delivered to the delinquent member, at least seventy-two hours before the commencement of the inquiry, a copy of the articles of charge, the statement of imputations of misconduct or misbehaviour and a list of documents and witnesses by which each article of charge is proposed to be sustained and fix a date when and the place where the inquiry is to commence; subsequent dates and places being fixed by the Inquiry Officer.
