Section 93(1) in Jammu and Kashmir Forest (Protection) Force Rules, 2012
(1)The disciplinary authority may impose any of the minor punishments provided in sub-rule (3) of rule 84 after(i)informing the enrolled member of the Force charged in writing of the proposal to take action against him and of imputations of misconduct or misbehaviour on the basis on which action is proposed to be taken and giving a reasonable opportunity of making such representation within a period of 10 days from the date of the communication as he may wish to make against the proposal;(ii)taking the representation, if any, submitted by the party charged under clause (i) into consideration and recording a finding on each imputation of misconduct or misbehaviour.
