Section 79 in Jammu and Kashmir Forest (Protection) Force Rules, 2012
79. Responsibilities of member of the Force during suspension
(1) A member of the Force shall not, by reason of his suspension, cease to be a member of the Force during the period of his suspension. The powers vested in him as such member shall be in abeyance but he shall be subject to the same responsibilities, discipline and penalties to which be would have been subject to if he were on duty.(2)Every member of the Force shall during the period of his suspension stay at his headquarters or at such place which may be specified by the disciplinary authority and shall present himself daily for attendance to the authority nominated by the disciplinary authority:Provided that the disciplinary authority may, for special reasons, grant permission in writing to the member to leave the station for a specified period and on revocation of such suspension the period of such absence shall be regularized as a kind of leave due in case the period of suspension is treated as period spent on duty.(3)An enrolled member of the Force under suspension shall deposit his arms and accouterments with such officer as may he specified by the disciplinary authority.(4)A member of the Force under suspension shall not wear his uniform nor shall he be employed on ground duty or on any such duty that might entail exercise of his power as a member of the Force nor shall he be issued arms and ammunition.(5)A member of the Force under suspension shall be allowed reasonable facilities for the preparation of his defence in connection with the charges levelled against him.
