Section 88(7) in Jammu and Kashmir Forest (Protection) Force Rules, 2012
(7)The enrolled member charged shall not be allowed to bring in a legal practitioner at the proceedings but he may be allowed to take the assistance of any other member of the force hereinafter referred to as "friend" who in the opinion of the Inquiry Officer may, at the request of the party charged, put his defence properly. Such "friend" must be a serving member of the Force, of or below the rank of Inspector for the time being posted in the same unit where the proceedings are pending and not acting as a "friend" in any other proceedings pending anywhere, such "friend" shall, however, be allowed to address the Inquiry Officer as also to cross-examine the witnesses produced against the delinquent officer only on the charges framed against him.
