Section 102(1) in Jammu and Kashmir Forest (Protection) Force Rules, 2012
(1)On receipt of information or registration of the offence by the police otherwise that member of the Force has committed an offence under the Act or the rules made thereunder or in the course of performance of his duty as such member or against a person subject to the act, the Deputy Director of a unit shall constitute a Commission of Inquiry referred to in rule 163 or Commission any other member of the Force for conducting the investigation:Provided that where the offence has been reported to the local police or otherwise registered by them, the police shall hand over to the Deputy Director such cases for investigation by Commission of Inquiry.
