Section 14 in Jammu and Kashmir Nursing Homes and Clinical Establishments (Registration and Licensing) Act, 1963
14. Power to make rules.
(1)The Government, may by notification in the Government Gazette, make rules for carrying out all or any of the purposes of this Act.(2)Without prejudice to the generality of the foregoing power, such rules may provide for all or any of the following matters, namely-(a)the form of the application to be made under section 4, the date on which such application is to be made and the fees to be paid for such registration or renewal of registration;(b)the authority to whom an application under section 4 shall be made and the particulars which such application shall contain and the fee with which such application shall be accompanied;(c)the conditions which an applicant and a nursing home or a clinical establishment shall fulfill under sub-section(3) of section 4;(d)the form of the register to be maintained under this Act;(e)the forms and the terms of the license to be issued under section 4;(f)the notifications required to be given of any death occurring in the nursing home;(g)any other matters which has to be, or may be prescribed.
