Section 96(2) in Jammu and Kashmir Forest (Protection) Force Rules, 2012
(2)Effect of imprisonment—Every enrolled member of the Force punished with imprisonment or released on probation after conviction for an offence implying moral turpitude, such as, theft, perjury, rape, or with imprisonment exceeding six month for any other offence or for any matter specified in section 16 of the Act shall be proceeded against for dismissal, and shall ordinarily be dismissed from service.
