Section 18 in The Jammu and Kashmir Municipal Ombudsman Act, 2010
18. Power to make rules.
(1)The Government may by notification in the Government Gazette make rules for carrying out the provisions of the Act.(2)In particular and without prejudice to the generality of the foregoing provisions, such rules may provide for all or any of the following, namely: -(i)the conditions of service of the Ombudsman and his staff;(ii)the form and manner of filing complaints before the Ombudsman and the manner of filing cases on reference by the Government;(iii)the manner and procedure of conducting investigation ;(iv)the procedure for moving the appropriate authority for the initiation of prosecution ;(v)procedure to be followed during the inquiry, which as far as the possible, be summary proceedings ;(vi)the manner of implementing the orders of the Ombudsman and further proceedings ;(vii)any other matter which the Government may deem necessary to prescribe.
