Section 74(1) in Jammu and Kashmir Forest (Protection) Force Rules, 2012
(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.
