Section 93(2) in Jammu and Kashmir Forest (Protection) Force Rules, 2012
(2)Notwithstanding anything contained in clause (i) of sub-rule (1) if it is proposed, after considering the representation, if any, made by the party charged under the said clause (i) to withhold increments of pay and such withholding of increments is likely to affect adversely the amount of pension payable to the party charged or to withhold increments of pay for a period exceeding three years or to withhold increments of pay with cumulative effect for any period or to reduce him by more than three stages in his scale of pay, an inquiry shall be held, as for as possible, in the manner laid down in rule 88 making any order imposing on the party charged any such punishment.
