Section 55 in Jammu and Kashmir Forest (Protection) Force Rules, 2012
55. Redressal of grievances through litigation.
- Any member of the Force seeking redressal of his individual grievances arising out of his employment or conditions or service first avail himself of all remedies available to him under service rules as to redressal of grievances before taking the issue to a Court of Justice. No permission from the department shall, however, be necessary, if a member wants to agitate the matter before Court of Justice.
