Section 88(4) in Jammu and Kashmir Forest (Protection) Force Rules, 2012
(4)Where it is proposed to hold an inquiry against enrolled member of the Force under this rule, the disciplinary authority may order that the enrolled member shall not be transferred to any other place or given leave without its written permission till the conclusion of the disciplinary proceedings, and the disciplinary authority shall draw or cause to be drawn up(i)The substance of the imputations of the misconduct or misbehaviour into definite and distinct articles of charge;(ii)A statement of the imputation of misconduct or misbehaviour in support of each article of charge which shall contain—(a)A statement of all relevant facts including any admission or confession made by the enrolled member of the Force; and(b)A list of documents by which and a list of witnesses by whom the articles of charge are proposed to be sustained.
