Section 99 in Jammu and Kashmir Forest (Protection) Force Rules, 2012
99. Provision regarding enrolled members of the Force on deputation.
(1)Where the services of any person are borrowed for appointment as an enrolled member of the Force on deputation, the authority which appointed him as an enrolled of the force (hereinafter in this rule referred to as "borrowing authority") shall have the powers of the authority which lent the services of such person (hereinafter in this rule referred to as the "lending authority") for the purpose of placing him under suspension or for conducting disciplinary proceedings against him:Provided that where an order suspending such person is made or disciplinary proceedings commenced against such persons, the borrowing authority shall forthwith inform the lending authority of the circumstances leading to the order of suspension or as the case may be, the commencement of disciplinary proceedings against him.(2)In the light of the findings in the disciplinary proceedings con-ducted against such person(i)if the borrowing authority is of the opinion that any of the minor punishments specified in the rules by which such person is governed should be imposed on him, it may, after consultation with the lending authority pass such orders in the case as it deems necessary, in accordance with said rules: Provided that in the event of a difference of opinion between the borrowing authority and lending authority, the services of such person shall be replaced at the disposal of the lending authority; or(ii)if the borrowing authority is of the opinion that any of the major punishments specified in the rules by which such person is governed should be imposed on him, it shall replace his services at the disposal of the lending authority and transmit to it the proceedings of inquiry and thereupon the lending authority may pass such orders as it may deem necessary.
