Section 13(2) in Jammu and Kashmir Forest (Protection) Force Rules, 2012
(2)The Director shall take all such steps as may be necessary for effectively discharging his responsibilities referred to in sub-rule (1) including steps by way of tours and inspections, supervision of court proceedings, examination of records, calling for reports and issuing of instructions and directions and holding periodical conferences and coordination meetings with the senior officers of forest and environment, civil administration, police and of the Force.
