Section 8 in Jammu and Kashmir Forest (Protection) Force Rules, 2012
8. Command and supervision at the State level.
(1)Subject to the provision of rule 7, the command, supervision and administration of the Force at the State level shall vest in the Director who shall be responsible for the efficient functioning and management of the Force in accordance with the provisions of the Act and these rules.(2)The Director shall take all possible steps for the coordinated and integrated growth of infra-structural facilities for the development and well being of the Force.(3)The Director shall scrutinize the various proposals in the budget estimates of the Force, as submitted by the Joint Director before submitting it to the Government and make his own assessment and recommendations in respect of allotment of funds and issue such directions in this behalf to Joint Director concerned as he may consider necessary.(4)The Director shall advise the State Government in all matters relating to the service conditions of the members of the Force and exercise disciplinary control over them.(5)All references relating to the Force to the State Government shall be received and be processed through the Director and all orders of the State Government in connection with the Force shall also be issued through him.(6)The administration of the Force including the Forest Protection Force establishments shall be carried out by the Joint Director under the directions of the Director who shall be the principal controller and chief coordinator.
