Section 113 in Jammu and Kashmir Forest (Protection) Force Rules, 2012
113. Submission of appeals.
- Every appeal, whether the appellant is still in the Force or not shall be submitted to the authority which made the order appealed against:Provided that if such authority is not the head of the office under whom the appellant may be serving, or if he is not in service, the head of the office under whom he was last serving, or is not subordinate to the head of such office, the appeal shall be submitted to the head of such office who shall forward it forthwith to the said authority.
