Section 28(2) in The Jammu and Kashmir Protection of Human Rights Act, 1997
(2)In particular and without prejudice to the generality of the foregoing power, such rules may provide for all or any of the following matters, namely:-(a)[ the other terms and conditions of service of the Members under section 8;] [Clauses (a) and (b) substituted by Act No. XXVII of 2002, Section 5.](b)[x x x];(c)the form in which the annual statement of accounts is to be prepared under sub-section (1) of section 23.
