Section 74 in Jammu and Kashmir Forest (Protection) Force Rules, 2012
74. Deemed order of suspension.
(1)Member of the Force shall be deemed to have been placed under suspension by an order of the competent authority(i)with effect from the date of his detention, if he is detained in custody, whether on a criminal charge or otherwise, for a period of exceeding forty-eight hours; or(ii)with effect from the date of his conviction, if, in the event of a conviction for an offence he is sentenced to a term of imprisonment exceeding forty-eight hours and is not dismissed or removed or compulsorily retired from service consequent to such conviction.Explanation:The period of forty-eight hours referred to in clause (ii), shall be computed from the commencement of the imprisonment after the conviction.(2)Notwithstanding anything contained in sub-rule (1), in cases where a detention or conviction results from an act committed by a member of the Force while acting or purporting to act in the discharge of his official duty, provision of "deemed suspension" will not apply. In such a case the appointing authority shall take decision on facts of each case.
