Section 36 in Jammu and Kashmir Kahcharai Act, 1994
36. Power to make rules.
(1)The Government may make rules for the purpose of carrying out the provisions of this Act.(2)In particular and without prejudice to the generality of the provisions of sub-section (1) such rules may prescribe and define the powers and duties of the Kahcharai Officers and matters required generally for carrying out the purposes of this ActSd/-Secretary to Government,Forest Department.
