Section 26 in Jammu and Kashmir Single Window (Industrial Investments and Business Facilitation) Act, 2018
26. Power to make rules.
(1)The Government may, by notification, make rules for carrying out the purposes of this Act.(2)In particular and without prejudice to the generality of the foregoing power, such rules may be made to provide for all or any of the matters expressly required or allowed by this Act to be prescribed by rules.(3)All rules made under this section shall be laid before the State Legislature within thirty days and shall be subject to rescission by the State Legislature or to such modification as the State Legislature may make during the session in which they are so laid or the session immediately following.(4)Any rescission or modification so made by the State Legislature shall be published in the Government Gazette, and shall thereupon take effect.
