Section 50(4) in Jammu and Kashmir Forest (Protection) Force Rules, 2012
(4)Every subordinate and superior officer referred to in sub-rule (3) shall hold, as far as may be possible, a counselling session for the members of the Force for whom he is maintaining the Critical Incidents Record. A record of such counselling shall also be maintained. The counselling will be aimed at encouragement of a positive behaviour of member concerned or for correcting his behaviour in the light of his performance rating. All officers of the Force during their periodical inspections may also record their assessment in the Critical Incidents Record and, if necessary, suitably counsel the member concerned.
