Section 82 in Jammu and Kashmir Forest (Protection) Force Rules, 2012
82. Code of behaviour for members of the Force.
(1)All members of the Force, irrespective of their ranks, shall submit themselves to the requirement of the following code of behaviour, both on and off-duty. It shall be incumbent upon all members of the Force to respect the code of behaviour and maintain an attitude of complete discipline and obedience to it. Any breach of these provisions on the part of any member of the Force shall constitute misconduct and shall be punishable under the Civil Services (Classification, Control and Appeal) Rules, 1956, as applied to superior officers or under, The All India Services (Discipline and Appeal) Rules, 1969 for IFS Officers on deputation or as the case may be, under sections 7, 8, or section 16 of the Jammu and Kashmir Forest (Protection) Force Act, 2001.(2)Neglect of dutyNo member of the Force without good and sufficient cause shall(i)neglect or omit to attend or fail to carry out with due promptitude and diligence anything which is his duty as a member of the Force to attend to or carry out; or(ii)fail to work his beat in accordance with orders or leave the place of duty to which has been deputed; or(iii)be absent without leave or be late for any duty; or(iv)fail to account for, or to render a prompt and true return of any money or property entrusted to him in the course of his duty.(3)Disobedience of ordersNo member of the Force shall(i)disobey or omit or neglect to promptly carry out any lawful orders, written or otherwise; or(ii)contravene any provision of the Act, or rules or directives containing restrictions on the private lives of the members of the Force or requiring him to notify the Joint Director concerned that he, or a relation included in his family, has business interest in his jurisdiction within the meaning of these rules and directives.(4)Discreditable conductNo member of the Force shall act in any manner prejudicial to discipline or conduct himself in public in such a manner which is reasonably likely to bring discredit to the reputation of the Force.(5)Misconduct towards a member of the ForceNo member of the Force shall(i)conduct himself towards another member of the Force in oppressive or abusive manner; unbecoming of a public servant;(ii)assault or misbehave with such member.(6)Falsehood or prefabricationNo Member of the Force shall(i)knowingly or inadvertently make any false, misleading or inaccurate oral or written statement or entry in any record or document required to be kept under the Forest (Protection) Force Act, 2001 or rules made thereunder; or(ii)either wilfully and without proper authority or through lack of due care destroy or mutilate any record or document made, kept or required for the purpose of the Force; or(iii)without good and sufficient cause alter or erase or add to any entry in such a record or documents; or(iv)knowingly or through neglect make any false, misleading or inaccurate statement in connection with his appointment to the Force.(7)Corrupt or improper practiceNo member of the Force shall,(i)in his capacity as such member and without the written consent of the Joint Director concerned directly or indirectly solicit or accept any gift, present or subscription; or(ii)place himself under a pecuniary obligation to any person in such a manner as may likely affect the proper discharge of his duties as such member; or(iii)improperly use or attempt so to use, his position as such member for his personal gain.(8)Abuse of authorityNo member of the Force shall(i)without good and sufficient cause make an arrest;(ii)use unnecessary violence towards any under trial prisoners or other persons with whom he comes into contact in the execution of his duty.
