Section 36 in The Jammu and Kashmir State Electricity Regulatory Commission Act, 2000
36. Power to make regulations.
(1)The Commission may, by notification in the Government Gazette, make regulations consistent which this Act and the rules made thereunder to carry out the purposes of this Act.(2)In particular and without prejudice to the generality of the foregoing power such regulations may provide for all or any of the following matters, namely :-(a)the duties and powers of the Secretary under sub-section (1) of section 7;(b)the salary, allowances and other conditions of service of the Secretary, officers and other employees under subsection (3) of section 7;(c)the terms and conditions of consultants appointed under sub-section (4) of section 7;(d)the manner in which charges for energy may be determined under sub-section (2) of section 17;(e)any other matter which is to be, or may be specified.
