Section 144 in Jammu and Kashmir Forest (Protection) Force Rules, 2012
144. Stock taking.
(1)All arms, ammunition and Ordnance Stores are required to be checked twice a year, together with other Government property on charge.(2)As soon as the returns of stock taking have been received from Force units, etc. and not later than the 10th of April and 10th of October, the nominated Assistant Director/Inspector shall personally check the whole stock of arms, ammunition, accessories, appliances, stores, tools and components kept in the lines and at standing guards etc.(3)After noting or reconciling any discrepancies in these stocks immediately in his charge, he shall compare his accounts and the returns from outside detachments' with the distribution statements of arms and ammunition for the whole unit and with the Equipment Tables, and shall report the result, noting any discrepancies to the Deputy Director.(4)On receipt of this report by the Deputy Director, a Gazetted Officer shall be required personally to verify it. Such Gazetted Officer shall enquire into and pass orders on any discrepancies disclosed, taking the orders of the Deputy Director, if necessary, and shall personally satisfy himself of the correctness of all the articles reported on.(5)The report, when duly verified by a Gazetted Officer, shall be attached with the reports of the general stock-taking of Government property in the unit.(6)The stock taking ordered above shall be in addition to the checks ordered in rules 128, 130 and 140.(7)All arms, ammunition and Ordnance Stores on charge shall further be thoroughly checked on transfer of charge of nominated Assistant Director/Inspector; and, when the nominated Guard or armourer is transferred, the stocks for which they are directly responsible shall be checked.
