Section 111 in Jammu and Kashmir Forest (Protection) Force Rules, 2012
111. Appeals against orders imposing punishments.
(1)Any member may appeal against an order imposing upon him any of the punishments specified in rules to the authority immediately superior to the authority imposing the punishment:Provided that there shall be no appeal against an order of discharge or a recruit trainee who has not been formally enrolled as a member of the Force:Provided further that appeals against the orders of the Director shall lie to the State Government.(2)There shall be no second appeal. But when the appellate authority imposes a punishment higher than the one appealed against an appeal shall lie to the authority next superior to the appellate authority only if the punishment imposed by the appellate authority is higher than what was within the competence of the authority, which imposed the original punishment.
