Section 66 in Jammu and Kashmir Forest (Protection) Force Rules, 2012
66. Disposal of uniform.
(1)All articles of clothing and equipment issued to enrolled members of the Force shall be withdrawn from him when(i)he is placed under suspension;(ii)he is served with order of discharge;(iii)he is removed or dismissed from service; or(iv)his resignation is accepted.(2)The Deputy Director or Assistant Director concerned shall keep articles of uniform withdrawn from an enrolled member of the Force placed under suspension in safe custody for a period of four months. If within this, period of four months the member is reinstated in service, his uniform shall be restored to him.(3)If the enrolled member of the Force continues under suspension beyond a period of four months, the uniform withdrawn from him shall be transferred to the stores of the unit concerned and shall be restored to him at the time of his reinstatement in service.
