Section 87 in Jammu and Kashmir Forest (Protection) Force Rules, 2012
87. Authority to institute proceedings.
(1)The Appointing Authority or any authority otherwise empowered by general or special order, may(i)Institute disciplinary proceedings against any enrolled member; or(ii)Direct a disciplinary authority to institute disciplinary proceedings against any enrolled member of the Force on whom the disciplinary authority is competent to impose, under these rules, any of the punishments specified in rule 84.(2)A disciplinary authority competent under these rules to impose any of the minor punishments may institute disciplinary proceedings for the imposition of any of the major punishments notwithstanding that such disciplinary authority is not competent, under these rules, to impose any of the latter punishments.
