Section 83 in Jammu and Kashmir Forest (Protection) Force Rules, 2012
83. Offences relatable to duties of enrolled members.
- Commission of any of the following act or acts by an enrolled member of the Force:(1)violation of duty;(2)wilful breach or neglect of any provisions of this Act or any rule or directives or of any other lawful orders which he is bound to observe or obey;(3)disobeying lawful command of superior officers;(4)withdrawing from duty of his office without permission;(5)quitting his guard, picket, party or patrol before assigned time or without being duly relieved or without leave;(6)absenting himself without proper intimation to his controlling authority or without sufficient cause, overstaying leave granted to him or failing without reasonable cause to report himself for duty on the expiry of such leave;(7)engaging himself without authority in any employment other than his duty as an enrolled member of the Force;(8)being guilty of cowardice;(9)being in a state of intoxication while on duty or after having been alerted for any duty;(10)malingering or feigning illness or voluntarily causing hurt or infirmity to himself or intentionally delaying his cure or aggravating his disease or infirmity with the intention to render himself unfit for any duty or for service;(11)resisting his lawful arrest or being under arrest or in confinement or escaping from confinement before he is set at liberty by lawful authority;(12)assaulting any enrolled member of the Force subordinate to him in rank or position;(13)being grossly insubordinate or insolent to his higher officer or using or attempting to use criminal force against his colleague or higher officer whether on or off-duty, knowing or having reason to believe to be such subordinate;(14)designedly or through negligence damaging or rendering unusable tools, equipments, ammunition or accouterments, or any such articles entrusted to him or belonging to any other member of the Force;(15)taking part in procession, gherao, demonstration, shouting slogans or resorting to pamphleteering or otherwise indulging in any intimidatory or coercive act or dharna, undertaking hunger strike for forcing under duress or threats any supervisory authority to concede anything or striking work;(16)being guilty of using insulting or threatening language to the Commission of Inquiry or causing any interruption or disturbance in the proceedings of such commission;(17)offering unwarrantable personal violence to any person in custody;(18)entering or searching without lawful authority or reasonable cause any building or place;(19)seizing vexatiously and unnecessarily the property of any person;(20)detaining, searching or arresting any person vexatiously and without reasonable suspicion or cause;(21)holding out any threat, inducement or promise not warranted by law; or(22)aiding or abetting or attempting to commit any of the offences under this Act or these rules or doing any act towards the commission of such offence; or(23)aiding, abetting or taking part or colliding in insurgency shall render him liable for punishment under section 7 or section 16 or both of the Act.
