Section 33 in Jammu and Kashmir Forest (Protection) Force Rules, 2012
33. Provident fund, gratuity, pension, medical facilities etc..
(1)In matters relating to provident fund, gratuity, pension, medical facilities, educational assistance, travelling and transfer allowances and other financial matters, the provisions of Jammu and Kashmir Civil Service Regulations and notifications issued by the Government (Finance Department) from time to time in this behalf shall govern superior officers and enrolled members of the Force.(2)To enable the Force to efficiently discharge its function the State Government may also provide for payment of such other special allowances and prerequisites, as it considers appropriate.Members of the Force shall be eligible for 2.5 days salary, ration money allowance, risk allowance, kit maintenance allowance etc. as per norms and conditions applicable to the personnel of Jammu and Kashmir Police.
