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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 8(3) in Jammu and Kashmir Forest (Protection) Force Rules, 2012

(3)The Director shall scrutinize the various proposals in the budget estimates of the Force, as submitted by the Joint Director before submitting it to the Government and make his own assessment and recommendations in respect of allotment of funds and issue such directions in this behalf to Joint Director concerned as he may consider necessary.