Section 82(7) in Jammu and Kashmir Forest (Protection) Force Rules, 2012
(7)Corrupt or improper practiceNo member of the Force shall,(i)in his capacity as such member and without the written consent of the Joint Director concerned directly or indirectly solicit or accept any gift, present or subscription; or(ii)place himself under a pecuniary obligation to any person in such a manner as may likely affect the proper discharge of his duties as such member; or(iii)improperly use or attempt so to use, his position as such member for his personal gain.
