Section 19(2) in Jammu and Kashmir Forest (Protection) Force Rules, 2012
(2)he shall be responsible for promoting better protection of forest property under his jurisdiction and deal with all matters connected therewith and perform, inter alia, the following functions:(i)Superintend all matters related to prevention, detection, registration, investigation and prosecution of forest offences within his jurisdiction;(ii)Maintain close liaison at Zonal level on behalf of the Force with sister organisations of forest and environment, police and civil administration etc.;(iii)Deal with all establishment and welfare matters pertaining to the Force and shall also keep the Force at high level of efficiency particularly through effective personnel and financial management and inspection of Force under his control;(iv)Watch and monitor the progress of disciplinary action recommended by the superior officers of the Force against the delinquent officials of sister departments of Forest, Wildlife and Soil Conservation.
