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[Cites 0, Cited by 0] [Section 162] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 162(1) in Jammu and Kashmir Forest (Protection) Force Rules, 2012

(1)Whenever a complaint against the misconduct of any member of the Force is received from the members of the public or where such complaint is received through a court wherein civil or criminal proceedings against a member of the Force has been instituted or otherwise, and controlling officer of such member of the Force is of the opinion that allegations are verifiable or otherwise an inquiry is called for, he may proceed to inquire himself into the complaint against a member of the Force specified in column (1) of the table below or depute any other officer as specified in the corresponding entry in column (2) of the said table:—TABLE
Member of the Force against whom complaintsreceived Inquiry Officer
(1) (2)
Under officers or below Of and above the rank of Inspector
Inspector Of and above the rank of Assistant Director
Assistant Director Of and above the rank of Deputy Director
Deputy Director or above Joint Director or above.