Section 34 in Jammu and Kashmir Forest (Protection) Force Rules, 2012
34. Distribution.
(1)Superior officers of the Force shall be posted anywhere in the State in such a manner as may be considered necessary in public interest by the competent authority specified in ScheduleII.(2)On completion of successful training, enrolled members of Force shall be distributed by the competent authority between the two zones in such manner as may be considered necessary in the public interest.(3)Notwithstanding the zone or district of initial recruitment, all enrolled members of the Force shall be liable to serve in any specific zone or district and may be posted anywhere in the State as a matter of routine transfer.(4)The minimum tenure at a particular place of posting would ordinarily be two years but in the exigency of Government work or for administrative reasons or for any such other reasons to safeguard the Government interest, transfers can be affected by the competent authority at any time in public interest.(5)All inter-zonal transfers of the members of the Force up to the rank of Assistant Director shall be ordered by the Director and inter Gamma Unit transfers of all enrolled members by Joint Directors within their zones subject to prior approval of the Director.(6)The transfer and postings of FPF members shall be ordered as far as possible on rotation so as to provide equal opportunities to every body to handle various assignments and to work in different topographic/climatic conditions.
