Section 54(2) in Jammu and Kashmir Persons With Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1998
(2)In particular and without prejudice to the generality of foregoing powers, such rules may provide for all or any of the following matters, namely: -(a)allowances which members shall receive under section 4 sub-section (7);(b)rules of procedure which State Co-ordination Committee shall observe in regard to transaction of business in its meetings under section 7;(c)such other functions which a State Co-ordination Committee may perform under clause (g) of sub-section (2) of section 8;(d)the allowances which members shall receive under sub-section (3) of section 9;(c)rules of procedure which a State Executive Committee shall observe in regard to transaction of business at its meetings under section 11;(f)the manner and purposes for which a person may be associated under sub-section (1) of section 12;(g)fees and allowances for a person associated under sub-section (1) of section 12;(h)information or return which the employer in every establishment should furnish and the Special Employment Exchange to which such information or return shall be furnished under sub-section (1) of section 23;(i)the form and the manner in which record shall be maintained by any employer under sub-section (1) of section 26;(j)the form and manner in which an application shall be made under sub-section (1) of section 41;(k)the manner in which an order of refusal shall be communicated under sub-section (2) of section 41;(l)facilities of standards required to be provided or maintained under sub-section (3) of section 41;(m)the period for which a certificate of registration shall valid under clause (a) of sub-section (4) of section 41;(n)the form in which and conditions subject to which a certificate of registration shall be granted under clause (c) of sub-section (4) of section 41;(o)period within which an appeal shall lie under sub-section (1) of section 43;(p)the manner in which an institution for persons with severe disabilities shall be maintained and conditions which are to be satisfied under sub-section (3) of section 45;[***] [Omitted '(q)' by Act No. 4 of 2017, dated 27.4.2017.](q)[] [Renumbered '(r)' by Act No. 4 of 2017, dated 27.4.2017.] the salary/allowances and other conditions of service of officers and employees under sub-section (6) of section 46;(r)[] [Renumbered '(s)' by Act No. 4 of 2017, dated 27.4.2017.] Intervals within which the Commissioner shall report to the Government under clause (d) of section 47;(s)[] [Renumbered '(t)' by Act No. 4 of 2017, dated 27.4.2017.] the form and time in which annual report shall be prepared under sub-section (1) of section 49;(sa)[ The experience for appointment as Commissioner and manner of appointment of Commissioner under Section 46.] [Inserted by Act No. 4 of 2017, dated 27.4.2017.](t)[] [Renumbered '(u)' by Act No. 4 of 2017, dated 27.4.2017.] any other matter which is required to be or may be prescribed.
