Section 11(2) in Jammu and Kashmir Forest (Protection) Force Rules, 2012
(2)In the contingency of an officer being incapable to exercise control, due to any reason, whatsoever the command shall(i)immediately devolve on the second-in-command, if one has been so appointed; or on the senior most officers next to him and in such case the information shall be given to all superior officers without any delay;(ii)the Director on the receipt of such information and the Joint Director and the Deputy Director in consultation with the Director shall appoint the officer to replace the officer who has become incapacitated.
