Section 30 in Jammu and Kashmir Urban Immovable Property Tax (Repeal And Saving) Act, 2002
30. Power of the Government to make rules
(1) The Government may, by notification, make rules for the purpose of carrying into effect the provisions of this Act.(2)In particular and without prejudice to the generality of the foregoing provisions such rules may provide for[***] [Clause (a) omitted by Act No. II of 2011, dt. 19.1.2011.](a)[] [Clause (b) renumbered as (a) by Act No. 11 of 2011, dt. 19.1.2011.] the matters in respect of which the Accountability Commission shall have powers of a civil court under clause (b) of sub-section (1) of section 14;(b)[] [Clause (c) renumbered as (b) by Act No. II of 2011, dt. 19.1.2011.] the other purposes in relation to disclosure of any information or evidence to be prescribed under clause (c) of sub-section (2) of section 19; or(c)[] [Clause (d) renumbered as (c) by Act No. II of 2011, dt. 19.1.2011.] any other matter which is to be or may be prescribed or in respect of which this Act makes no provision or makes insufficient provision and provision is, in the opinion of the State Government, necessary for the proper implementation of this Act.(3)Every rule made under this section shall immediately after it is made, be laid, before each House of the State Legislature while it is in session for a total period of thirty days which may be comprised in one session or in two successive sessions, and if, before the expiry of the session in which it is so laid or the session immediately following, both Houses agree in making any modification in the rule, or both Houses agree in the annulment of the rule, the rule shall, from the date on which such modification or annulment is notified, or be of no effect, as the case may be; so however that any such modification or annulment shall be without prejudice to the validity of anything previously done under that rule.
