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State of Jammu-Kashmir - Section

Section 140 in Jammu and Kashmir Forest (Protection) Force Rules, 2012

140. Component parts and stores.

(1)In the case of uncontrolled stores issues shall be made according to their availability after meeting the service requirements provided forecasts to cover such demands have previously been made.
(2)Armourer's tools and materials shall be maintained in each unit according to the description and scale of component parts prescribed in equipment table required for the periodical cleaning and overhaul of arms and their accessories.
(3)Tools and stores for lubrication, etc., shall be kept by the armourer and checked at least once a year by means of the equipment tables by a Gazetted Officer.
(4)Components shall be kept in locked cabinets In-charge of the nominated Guard.
(5)Issues from the stock of components shall be made to the armourer only on the authority of Gazetted Officer.
(6)A stock book of component parts shall be kept in From 9 by the nominated Guard, by means of which the components on charge shall be checked annually and other replacement indents prepared.
(7)The authority for each issue shall be noted in the register and, when the cost of components is recovered from individuals, the entry should be in red ink.