Section 46 in Jammu and Kashmir Forest (Protection) Force Rules, 2012
46. General conditions governing grant of leave.
(1)All members of the Force including the officers shall compulsorily reside at the station to which they are posted.(2)The powers of superior officers and subordinate officers of the Force in respect of grant of leave shall be as specified in ScheduleII.(3)Leave of every description may be sanctioned, refused or revoked subject to exigencies of public service.(4)No member of the Force shall leave his station on any holiday without the specific permission of the authority empowered to grant him casual leave/station leave.(5)A member of the Force before proceeding on leave shall notify his leave address to the office so that orders of recall or other communication may reach him with certainty and in time Telephone Number, wherever available, may also be given.(6)Leave CertificateA leave certificate in the prescribed form shall be issued to every enrolled member of the Force proceeding on leave other than casual leave and such certificate shall be presented by the member personally on his rejoining from leave to the officer in charge of the place at which he rejoins, who shall endorse on the certificate the hour and date of rejoining and forward the same to the office where his leave account is maintained.(7)Recall from the leaveThe members of the Force on leave may be(i)recalled at any time by the authority empowered to sanction their leave;(ii)directed to report for duty either at their headquarters or to proceed direct to the place at which their services are required.(8)Return to duty from leaveNo member of the Force who has been granted leave on medical certificate can resume duty without first producing medical certificate of fitness. The authority competent to sanction leave may require a similar certificate in the case of any member of the Force who has been granted leave on the grounds of ill health even though such leave was not actually granted on medical grounds,
