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[Cites 0, Cited by 0] [Section 79] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 79(2) in Jammu and Kashmir Forest (Protection) Force Rules, 2012

(2)Every member of the Force shall during the period of his suspension stay at his headquarters or at such place which may be specified by the disciplinary authority and shall present himself daily for attendance to the authority nominated by the disciplinary authority:Provided that the disciplinary authority may, for special reasons, grant permission in writing to the member to leave the station for a specified period and on revocation of such suspension the period of such absence shall be regularized as a kind of leave due in case the period of suspension is treated as period spent on duty.