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State of Jammu-Kashmir - Section

Section 2 in Jammu and Kashmir Forest (Protection) Force Rules, 2012

2. Definitions.

- In these rules, unless the context otherwise requires,—
(a)"Act" means the Jammu and Kashmir Forest (Protection) Force Act, 2001 (Act No, VI of 2001);
(b)"Accouterments" means articles or equipment and trappings, as approved by the Director from time to time, which are issued to members of the Force for their use while on duty or as permitted by the Director in writing;
(c)"Appendix" means appendix annexed to these rules;
(d)"Close arrest" means confinement of any member of the Force within the Force premises or a detachment of the Force or a post quarter guard, building or tent under charge of a Guard;
(e)"Commission of Inquiry" means a commission prescribed over by any member of the Force not below the rank of Inspector and constituted to investigate into any disciplinary matter or any other matter specified in rule 163;
(f)"Detachment" in relation to the Force, includes detachment of any part of the Force required or ordered to proceed on duty away from the headquarters;
(g)"Directives" means directions issued by the Director generally in all matters and by any other Competent Authority in matters under his control;
(h)"Forest Offence" means an offence punishable under this Act, Jammu and Kashmir Forest Act, (Samvat) 1987, Jammu and Kashmir Wildlife Protection Act, 1978 or any other Act under which forest officers are empowered to take cognizance of the offence;
(i)"Form" means a form annexed to these rules;
(j)"Open arrest" means arrest and confinement of any enrolled member of the Force within the precincts of any Forest Protection Force Unit;
(k)"Schedule" means a schedule annexed to these rules; (1) "Section" means a section of the Act;
(m)"Superior Officer" means any of the officers appointed to the Force under section 4 of the Act;
(n)All other words and expressions used but not defined herein, shall have the meaning as assigned to them in the Jammu and Kashmir Forest Act, (Samvat) 1987 or Jammu and Kashmir Wildlife (Protection) Act, 1978 as the case may be.