Section 57 in Jammu and Kashmir Forest (Protection) Force Rules, 2012
57. Residential accommodation.
(1)All members of the Force in a Gamma Unit up to the rank of Deputy Director shall be required to stay in the FPF accommodation provided to them at their place of duty. The barrack accommodation shall be rent free.(2)Ministerial Staff of the Force shall be required to live as near the place of their duty as possible at the place of posting for the proper discharge of their duty in case departmental accommodation is not made available to them at their place of posting.(3)Enrolled members of the Force, who have either been accommodated in barracks or given family accommodation or who has been offered any such accommodation but wish to stay outside under their private arrangements, shall obtain written permission from their superior officer not below the rank of Deputy Director. Similarly written permission shall also be required to leave the Gamma Unit complex on out station leave encompassing night stay outside.(4)Enrolled members of the Force accommodated in barracks but keeping their families away from them in other towns shall be entitled to the payment of house rent allowance as may be admissible to other State Government employees.
