Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 94(12)] [Section 94] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 94(12)(B) in Jammu and Kashmir Forest (Protection) Force Rules, 2012

(B)1. Petty breaches of discipline and petty cases of misconduct by the enrolled members of the Force shall, as far as possible, be inquired into and disposed of in Orderly room by an officer authorised to award petty punishment under Scheduled—III to any such enrolled member of the Force who is for the time being subject to his authority, inquires in the Orderly room shall be held, as for as possible, at least once a week on a fixed day.