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[Cites 0, Cited by 0] [Section 32] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 32(2) in Jammu and Kashmir Forest (Protection) Force Rules, 2012

(2)A direct recruit selected for being appointed as enrolled member, till such time he is not formally appointed to the Force, is liable to be discharged at any stage if the appointing authority for reasons to be recorded in writing, deems it fit to do so in the interest of the Force.