Section 9(2) in The Jammu and Kashmir Grant of Permanent Resident Certificate (Procedure) Act, 1963
(2)In particular and without prejudice to the generally it of the foregoing powers, such rules may provide for -(a)the procedure and mode of presentation, appearance, conduct of enquires and disposal of application:(b)the procedure for presentation, hearing and disposal of revision applications;(c)the forms to be used for various purposes for which a Permanent Residence Certificate is to be granted;(d)maintenance of forms to be used in various registers, returns, statements and reports:(e)cancellation of the certificates by revisional authority and the delivering up of such certificates for the purpose ;(f)any other matter which is to be or may be prescribed under this Act.
