Section 94 in Jammu and Kashmir Forest (Protection) Force Rules, 2012
94. Departmental proceeding file.
- Every departmental proceeding file shall contain documents in the following order with an index sheet:(A)(1) Order sheet.(2)Preliminary papers.(3)Charge.(4)Statement of prosecution witnesses.(5)Prosecution exhibits.(6)Defence statement of "guilty' or "not guilty".(7)Statement of defence witnesses.(8)Written statement of defence, if any.(9)Findings of the Inquiry Officer.(10)Order of the disciplinary Authority.(11)Memorandum of Appeal to the Appellate Authority, if any.(12)Order passed on Appeal.(B)1. Petty breaches of discipline and petty cases of misconduct by the enrolled members of the Force shall, as far as possible, be inquired into and disposed of in Orderly room by an officer authorised to award petty punishment under ScheduledIII to any such enrolled member of the Force who is for the time being subject to his authority, inquires in the Orderly room shall be held, as for as possible, at least once a week on a fixed day.
