Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 10] [Entire Act]

State of Jammu-Kashmir - Section

Section 15 in Jammu and Kashmir Civil Services Decentralization and Recruitment Act, 2010

15. Power to make rule.

(1)The Government may, by notification in the Government Gazette, make rules for carrying out the purposes of the Act.
(2)Any rule made under this Act shall as soon as may be after it is made, laid before each House of the State Legislature.