Section 37(2) in Jammu and Kashmir Protection of Women from Domestic Violence Act, 2010
(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:(a)the qualifications and experience which a Protection Officer shall possess under sub-section (2) of section 8;(b)the terms and conditions of service of the Protection Officers and the other officers subordinate to him, under sub-section (3) of section 8;(c)the form and the manner in which a domestic incident report may be made under clause (b) of sub-section (1) of section 9;(d)the form and the manner in which an application for protection order may be made to the Magistrate under clause (c) of sub-section (1) of section 9;(e)the form in which a complaint is to be filed under clause (d) of sub-section (1) of section 9;(f)the other duties to be performed by the Protection Officer under clause (i) of sub-section (1) of section 9;(g)the rules regulating registration of service providers under sub-section (1) of section 10;(h)the form in which an application under sub-section (1) of section 12 seeking reliefs under this Act may be made and the particulars which such application shall contain under sub-section (3) of that section;(i)the means of serving notices under sub-section (1) of section 13;(j)the form of declaration of service of notice to be made by the Protection Officer under sub-section (2) of section 13;(k)the qualifications and experience in counselling which a member of the service provider shall possess under sub-section (1) of section 14;(l)the form in which an affidavit may be filed by the aggrieved person under sub-section (2) of section 23;(m)any other matter which has to be, or may be, prescribed.
