Section 118(1) in Jammu and Kashmir Forest (Protection) Force Rules, 2012
(1)Any member of the Force whose appeal has been rejected by a competent authority may prefer an application for revision to the next superior authority. The powers of revision may be exercised only when(i)in consequence of some material irregularity, there has been injustice or miscarriage of justice; or(ii)fresh evidence is disclosed which could not be produced or was not available at the time of passing of the impugned order.
