Section 18 in The Jammu and Kashmir State Finance Commission Act, 2006
18. Powers of the Government to make rules.
(1)The Government may, by notification, make rules for the purpose of carrying into effect the provisions of the Act.(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 :-(i)the other terms and conditions of service of the Members under sub-section (2) of section 5;(ii)the form in which the annual statement of accounts is to be prepared under sub-section (I) of section 15;(iii)the manner of auditing the accounts of the Commission.(3)As soon as the Commission submits its report to the Government, it shall be laid on the Table of both the Houses of the State Legislature within six months, followed by the 'Action Taken Report'.
