Section 84 in Jammu and Kashmir Forest (Protection) Force Rules, 2012
84. Description of punishments.
(1)Any of the following punishments may, for good and sufficient reasons and as hereinafter provided, be imposed on any member of the Force.(2)Major punishments(i)Dismissal from service (which shall ordinarily be a disqualification for future employment under the Government);(ii)Removal from service (which shall not be a disqualification for future employment under the Government);(iii)Compulsory retirement from service;(iv)Reduction in rank or grade.(3)Minor punishment(i)Reduction to a lower stage in the existing scale of pay;(ii)Fine not exceeding 15 days basic pay;(iii)Confinement to quarter-guard for a period not exceeding fifteen days with or without punishment drill, extra guard duty, fatigue duty or any other punitive duty;(iv)Withholding of next increment with or without corresponding postponement of subsequent increments;(v)Withholding of promotion for a specified period;(vi)Removal for any office of distinction or deprivation of any special emoluments;(vii)Censure;(viii)Reprimand.Explanation:The following shall not amount to a punishment within the meaning of this rule, namely:(1)Withholding of increment of an enrolled member of the Force for failure to pass a departmental examination in accordance with the rules or orders governing class or grade or rank or post or as per the terms of his appointment;(2)Non-promotion of an enrolled member of the Force, whether in a substantive or officiating capacity, due to his failure to pass the promotion course, to a rank or grade to which he is eligible or has been empanelled;(3)Reversion of an enrolled member of the Force officiating in a higher rank or a grade to a lower rank or grade on the ground that he is considered to be unsuitable for such higher rank or grade on any administrative grounds not connected with his conduct;(4)Removal of an enrolled member of the Force appointed on probation to a permanent rank, grade or post, during or at the end of the period of probation in accordance with the terms of his appointment of the rules and orders governing probation;(5)Repatriation of an enrolled member of the Force to his parent cadre or department.
