Section 59 in Jammu and Kashmir Forest (Protection) Force Rules, 2012
59. Maintenance and vacation of residential accommodation.
(1)If any residential accommodation is allotted to a member of the Force, he shall reside therein subject to such conditions and terms as may be specified in the directives.(2)It shall be a condition of his service that he shall vacate the accommodation within one month on his ceasing to be a member of the Force or on his transfer from that place or whenever an officer not below the rank of Deputy Director, for reasons to be recorded in writing, finds it necessary and expedient for him to do so.(3)If any enrolled member of the Force who is required under sub-rule (2) to vacate any premises fails to do so, such superior officer may after giving him an opportunity of being heard, direct any officer subordinate to him, with such assistance as may be necessary to enter upon and open the premises and remove therefrom any person in occupation and to take possession of the premises and deliver the same to the allottee specified in the order.(4)An inventory of all articles found in the premises shall be prepared and signed by such officer and the articles recovered kept in safe custody in the stores of Forest Protection Force or handed over to the person entitled under proper receipt.
