Section 17 in Jammu and Kashmir State Finance Commission for Panchayats and Municipalities Act, 2011.
17. Powers of the Government to make rules.
(1)The Government may, by notification, make rules for the purpose of carrying into effect the provisions of the Act.(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: -(i)the other terms and conditions of service of the Members under sub-section (2) of section 4;(ii)the procedure for removal of Chairperson and Members under section 6;(iii)the form in which the statement of accounts is to be prepared under sub-section (1) of section 14;(iv)the manner of auditing the accounts of the Commission;(v)any other matter as is, or may be, required to be prescribed.
