Section 115 in Jammu and Kashmir Forest (Protection) Force Rules, 2012
115. Transmission of appeals.
(1)The authority which made the order appealed against shall, without any avoidable delay, transmit to the appellate authority, every appeal which is not withheld under rule 114 together with the following particulars and records:(i)brief history of the case;(ii)para-wise comments on the appeal;(iii)disciplinary case file in original, with all its connected papers;(iv)service book;(v)confidential rolls folder, if maintained.(2)The authority to which the appeal lies may direct transmission to it of any special appeal withheld under rule 114 and thereupon such appeal shall be transferred to that authority together with the comments of the authority withholding the appeal and the relevant records.
