Section 74(2) in Jammu and Kashmir Forest (Protection) Force Rules, 2012
(2)Notwithstanding anything contained in sub-rule (1), in cases where a detention or conviction results from an act committed by a member of the Force while acting or purporting to act in the discharge of his official duty, provision of "deemed suspension" will not apply. In such a case the appointing authority shall take decision on facts of each case.
