Section 112 in Jammu and Kashmir Forest (Protection) Force Rules, 2012
112. Form and contents of appeal.
(1)Every member of the Force submitting an appeal shall do so separately in his own name. An appeal forwarded through or countersigned by a legal practitioner or a defence counsel or a friend shall not be entertained and the same shall be returned to the appellant with the direction to submit it directly and under his signature.(2)The appeal shall be addressed to the authority to which the appeal lies, shall contain all material statements and arguments on which the appellant relies, shall not contain any disrespectful or improper language or irrelevant allegation and shall be complete in itself.
