Section 24 in Jammu and Kashmir Forest (Protection) Force Rules, 2012
24. The other functions of members of the Force shall be.
(1)To assist, on requisition of a Forest Officer, or an officer of the Soil Conservation or Wildlife Department having territorial jurisdiction when such requisition is for protection of forest property;(2)To identify the vulnerable areas that have potentials for the commission of forest related offences, either static or in transit or mobile and take the remedial measures to protect the forests and forest property;(3)To reduce the opportunities of offences against forest property through surprise preventive checks or other appropriate measures like detailing of patrols, posting of guards and pickets at vulnerable areas, combing of forest areas wherein apprehension of any forest damage exists;(4)To aid, cooperate and coordinate the measures of other organisation of Forest and Environment or other authorities in implementing other appropriate measures for ensuring prevention of crime against the forest property and providing for its better security;(5)To interpose at any time or place for preventing any attempt to steal, misuse, damage or tamper with the forest property or to convert it into private use without lawful authority and to initiate action against offenders;(6)To detect, register and take up investigation of offences under the Jammu and Kashmir Forest (Protection) Force Act, 2001, Jammu and Kashmir Forest Act, Samvat 1987 and Jammu and Kashmir Wildlife (Protection) Act, 1978 and under other Acts under which forest officers are empowered to take cognizance of the offences and apprehend the offenders and all other persons and against whom sufficient grounds exist and to remain associated in subsequent legal proceedings in courts connected therewith;(7)To gather intelligence relating to the commission of forest of-fences;(8)To aid any other member of the Force when called upon by such other member or in the case of need in the discharge of the duty of such other member, in such ways as would be lawful and reasonable on the part of the member thus aided;(9)To use his best endeavours to prevent any loss or damage by fire to forest property;(10)To promptly obey and execute all lawful orders issued to him by any superior officer of the Force and to discharge such other duties as are imposed upon him by section 9 of Jammu and Kashmir Forest (Protection) Force Act, 2001;(11)To take charge of all unclaimed or owner less forest property and to prepare an inventory therefor and to furnish it to his superior officers/authorized forest officer. Such inventory shall if possible, be prepared by the member when he take over charge of such property in the presence of two respectable persons of the locality if available and willing to assist and if not available or not willing to assist, a memorandum to that effect may be prepared and kept on record.
