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[Cites 0, Cited by 0] [Section 14] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 14(1) in Jammu and Kashmir Forest (Protection) Force Rules, 2012

(1)General—The Director shall
(i)exercise all executive and administrative powers in relation to the Force and its development;
(ii)arrange recruitment of members of the Force against such posts in the Force which are reserved for being filled up by direct recruitment and pass orders for promotions of all ranks up to the rank of Inspector and approve proposals put up by the Joint Directors for the promotion up to the rank of Guard;
(iii)order posting, transfer and training of all superior officers and enrolled members of the Force as laid down in Schedule—II;
(iv)select superior officers and enrolled members of the Force for specialised or advance courses;
(v)compile on an all State basic, a seniority list of all enrolled, non-enrolled members and superior officers and maintain it up-to-date at his headquarters;
(vi)correspond with the State Government and other Government organisations for securing deputation of officers for appointments as senior officers of the Force.