Section 91(1) in Jammu and Kashmir Forest (Protection) Force Rules, 2012
(1)Dismissal(i)Conviction by a criminal court; on a charge involving moral turpitude or a sentence of more than six months;(ii)Serious misconduct or including in committing or attempting or abetting an offence against forest property;(iii)Discreditable conduct affecting the image and reputation of the Force;(iv)Neglect of duty resulting in or likely to result in loss to the forest property or danger to the lives of persons using the Force;(v)Insolvency or habitual indebtedness; and(vi)Obtaining employment by concealment of his antecedents which would ordinarily have debarred him from such employment.
