Section 88(6) in Jammu and Kashmir Forest (Protection) Force Rules, 2012
(6)Where the enrolled member charged has absconded or where it is not possible to serve the documents on him in person or where he deliberately evades service, the procedure laid down in Chapter VI of the Code of Criminal Procedure, Samvat 1989, shall be adopted by the Inquiry Officer for service of such documents and the same shall be deemed to be a conclusive proof of service.
