Section 93 in Jammu and Kashmir Forest (Protection) Force Rules, 2012
93. Procedure for imposing minor punishments.
(1)The disciplinary authority may impose any of the minor punishments provided in sub-rule (3) of rule 84 after(i)informing the enrolled member of the Force charged in writing of the proposal to take action against him and of imputations of misconduct or misbehaviour on the basis on which action is proposed to be taken and giving a reasonable opportunity of making such representation within a period of 10 days from the date of the communication as he may wish to make against the proposal;(ii)taking the representation, if any, submitted by the party charged under clause (i) into consideration and recording a finding on each imputation of misconduct or misbehaviour.(2)Notwithstanding anything contained in clause (i) of sub-rule (1) if it is proposed, after considering the representation, if any, made by the party charged under the said clause (i) to withhold increments of pay and such withholding of increments is likely to affect adversely the amount of pension payable to the party charged or to withhold increments of pay for a period exceeding three years or to withhold increments of pay with cumulative effect for any period or to reduce him by more than three stages in his scale of pay, an inquiry shall be held, as for as possible, in the manner laid down in rule 88 making any order imposing on the party charged any such punishment.
