Section 88(2) in Jammu and Kashmir Forest (Protection) Force Rules, 2012
(2)(i)Whenever the disciplinary authority is of the opinion that there are grounds for inquiry into the truth of any imputation of misconduct or misbehaviour against any member of the Force, it may itself inquire into, or appoint an Inquiry Officer higher in rank to the member charged but not below the rank of Inspector.(ii)Where the disciplinary authority itself holds the inquiry, any reference to the Inquiry Officer in the rules shall be construed as a reference to the disciplinary authority.
