Section 47 in Jammu and Kashmir Forest (Protection) Force Rules, 2012
47. Restriction on grant of leave.
(1)Whenever mobilization of the Force is likely or is in force or a member of the Force is detailed or is likely to be detailed for training of any type, leave of any kind including casual leave shall not ordinarily be sanctioned except on emergent and compassionate grounds.(2)Leave shall not be granted to a member of the Force whose conduct is under inquiry except when it is required for hospitalization purpose or in extreme emergent cases.(3)Similarly, leave shall not be granted to a member of the Force who is under orders of transfer unless he is admitted as an indoor patient in a Government hospital:Provided that if such member has been admitted to a Government hospital as indoor patient, such member shall report the matter forth-with to his controlling authority and shall not leave his headquarters without obtaining prior sanction of that authority.
