Section 115(1) in Jammu and Kashmir Forest (Protection) Force Rules, 2012
(1)The authority which made the order appealed against shall, without any avoidable delay, transmit to the appellate authority, every appeal which is not withheld under rule 114 together with the following particulars and records:(i)brief history of the case;(ii)para-wise comments on the appeal;(iii)disciplinary case file in original, with all its connected papers;(iv)service book;(v)confidential rolls folder, if maintained.
