Section 91 in Jammu and Kashmir Forest (Protection) Force Rules, 2012
91. Imposing of punishment of dismissal, etc..
- Before coming to any lower punishment, the disciplinary authority with a view to ensuring the maintenance of integrity in the Force shall consider the award of punishment of dismissal or removal from service to any member of the Force in the following causes, namely:(1)Dismissal(i)Conviction by a criminal court; on a charge involving moral turpitude or a sentence of more than six months;(ii)Serious misconduct or including in committing or attempting or abetting an offence against forest property;(iii)Discreditable conduct affecting the image and reputation of the Force;(iv)Neglect of duty resulting in or likely to result in loss to the forest property or danger to the lives of persons using the Force;(v)Insolvency or habitual indebtedness; and(vi)Obtaining employment by concealment of his antecedents which would ordinarily have debarred him from such employment.(2)Removal from service(i)any of the misconduct for which he may be dismissed under sub-rule (1) above;(ii)repeated minor misconducts;(iii)absence from duty without proper intimation or overstay beyond sanctioned leave without sufficient cause.
